Section 94A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
94A. [ Power to order production and power of entry, inspection and seizure of documents. [Rules 94A, 94B, 94C and 94D were inserted by G. N. of 7.6.1990.]
(1)The Market Committee may authorised by a resolution passed in that behalf, an officer not below the rank of an Assistant Secretary of the Market Committee for the purposes of section 32A.(2)The officer so authorised by the Market Committee shall give a written notice to such person for production of the record before him or indicating the desire to enter the premises for inspection or seizure of the record. The officer shall take alongwith him two panchas when he intends to seize the record.(3)The officer so authorised should give the person from whom the record is seized, a list of record seized, duly witnessed by the panchas and signed by the person from whom the record is seized, and where such person refuses to sign the list, the fact shall be recorded in the panchanama.(4)The officer shall not retain the seized record for more than fifteen days and shall within that period, return the record to the person according to the list arid such person shall give a receipt for having received back the record seized and where such person refuses to give a receipt, the fact shall be recorded before the panchas on the list itself.(5)The officer shall not remain at the premises longer than necessary.(6)The officer shall exercise the aforesaid powers only from sunrise to sunset.(7)Papers only relating to business in Agricultural Produce and payment of market fee and payment of sale price to sellers shall be ordered to be produced or inspected or seized.(8)The authorised officer concerned shall immediately give a report to the Market Committee and to the Director about the production, inspection or seizure of the documents and his findings and the Secretary shall place the report before the next ensuing meeting of the Market Committee.(9)The Market Committee shall before taking any action on the basis of the report as mentioned above call upon the person by a notice to explain why action should not be taken against him and shall give a hearing to him.
