Section 46 in The Assam Agricultural Produce Market Act, 1972
46. Admissibility of copy of entry as evidence.
(1)A copy of any entry in any book, register or list regularly kept in course of business in the possession of a market committee shall, if duly certified, in such manner as may be prescribed, he admissible in evidence of the existence of such entry and shall be admitted as evidence of the matter and the transaction therein recorded in every case, where and to the same extend to which the original entry would, if produced, have been admissible to prove such matter.(2)In the case of such market committee as the State Government, by general or special order, may direct, no officer of a market committee shall, in any legal proceedings to which the market committee is not a party, be compelled to produce any of its books, the contents of which can be proved under sub-section (1) or to appear as a witness to prove the matters, transactions and accounts therein recorded unless otherwise ordered by the Court in that behalf.
