Section 135(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)(a)On the application of any party to a legal proceeding the court or other authority may order that such party may inspect and take copies of any entries in a market committee's or Board's book for any of the purposes of such proceeding or may order the committee or the Board as the case may be to prepare and produce within a time to be specified in the order certified copies of all such entries accompanied by a further certificate that no other entries are to be found in the books of the committee or Board relevant to the matters in issue in such proceeding and such further certificate shall be dated and subscribed in the manner prescribed for certified copies under sub-section (1).(b)An order under this sub-section or sub-section (2) may be made either with or without summoning the committee or Board and shall be served on the committee or the Board three clear days exclusive of public holidays before the same is to be complied with unless the court or other authority shall otherwise direct.(c)The Committee or the Board may at any time before the time specified for compliance of any such order either offer to produce its books at the trial or give notice of its intention to show cause against such order and thereupon the same shall not be enforced without further orders.
