Section 32A(3)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

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State of Maharashtra - Subsection

Section 32A(3)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)that any person has purchased any agricultural produce in contravention of the provisions of this Act or the rules or the bye-laws,

(i)enter and search any place, building, warehouse, go-down, vessel, cart or vehicle where he has reason to suspect that such person has kept or keeps any such books of accounts, documents, articles, registers of things;

(ii)break open the lock of any door, box, locker, safe, almarih or other receptacle for exercising the powers conferred by sub-clause (i), where the keys thereof are not available;

(iii)search any person who has got out of, or is about to get into, or is in any place or premises, if the authorized officer has reason to suspect that such person has secreted about his person any such books of accounts, other documents, articles, registers or things;

(iv)seize any such books of accounts, other documents, articles, registers or things found as a result of any such search;

(v)place marks of identification on any books of accounts or other documents, articles, registers or things and make or cause to be made, extracts or copies there from;

(vi)make a note or an inventory of any such books of accounts, other documents, articles, registers or things seized.

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State of Maharashtra - Subsection

Section 32A(3)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963