Section 46 in The Najafgarh Marketing Committee Bye-Laws, 2004
46. Inspection and submission of accounts books.
(1)All traders and commission agents may be required to submit for examination and inspection, their accounts books, ledgers, etc. on demand by the Chairman, or in his absence by the Vice-Chairman of the Committee, or the Secretary or other officer authorized by the Chairman of the Committee.(2)Such inspection shall be limited to obtaining information relevant to the matter under investigation and information so obtained shall be used only for the legitimate purposes and interest of the Committee.(3)Failure to comply with above instruction in sub-rule (1) shall be sufficient ground for suspension/cancellation of licence besides imposing penalty which may extend to five thousand rupees.
