Section 64 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
64. Inspection of markets and inquiry into the affairs of the Marketing Board.
(1)The State Marketing Officer may:-(a)inspect or cause to be inspected the accounts and offices of the Marketing Board;(b)hold inquiry into the affairs of the Marketing Board;(c)call from the Marketing Board, return, statement, accounts or reports which he may think fit to require the Board to furnish;(d)require the Marketing Board to take into consideration. -(i)any objection, on the ground of illegality, inexpediency or impropriety which appears to him to exist, to the doing of anything or which is about to be done or is being done by or on behalf of the Board;(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by the Board;(e)direct that, anything which is about to be done or is being done, should not be done, pending consideration of the reply and anything which should be done but is not being done should be done within such time as he may direct.(2)When the affairs of the Marketing Board are investigated under this section or the proceedings of the Marketing Board are examined by the State Marketing Officer under section 69, the Chairman, Vice-Chairman, Secretary and all other officers, servants and members of the Board shall furnish such information in their possession in regard to the affairs or proceedings of the Marketing Board as the State Marketing Officer, may require.(3)The State Marketing Officer, while investigating the affairs of the Marketing Board under sub-section (1), shall have power to summon and enforce the attendance of officers or members of the Marketing Board and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the Code of Civil Procedure, 1908 (5 of 1908).(4)Where the State Marketing Officer has reason to believe that the books and records of the Marketing Board are likely to be tampered with or destroyed or the funds or property of the Marketing Board are likely to be misappropriated or misapplied, the State Marketing Officer may issue order directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the Marketing Board and the officer or officers of the Marketing Board responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorized.
