Section 66(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any officer or servant of the [State Government empowered by it] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] in this behalf may for purposes of this Act require any person carrying on business in any kind of notified agricultural produce to produce before him the accounts and other documents and to furnish any information relating to the stocks of such agricultural produce or purchases sales and deliveries of such agricultural produce by such person and also any other information relating to payment of the market fees by such person.
