Section 36(6) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(6)Where, any books of accounts or other documents seized under sub-section (3) contains entries recorded therein making a reference as to the quantity, quotations, rates, receipts or payment of money or sale or purchase of goods, such books of accounts or other documents shall be admitted in evidence and such entries shall be considered as prima-facie evidence of matters, transactions and accounts purported to have been recorded therein.
