Section 35(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)Every licensee and dealer exempted under rule 18 from taking a licence for working within the notified market area, shall, on demand by Secretary or Chairman of the Committee or any officer of the Board authorised by the [Secretary of the Board] [Substituted vide Punjab Government Gazetted (Extraordinary) Notification No. G.S.R. 12/P.A./23/61/S.43/Amd.(43)/2002 dated March 25, 2002 page 77.] or an officer authorised by him in this behalf, produce all or any of the forms preserved under sub-rule (1) above or the account books maintained in respect of the sale, purchase, storage, transportation or processing of agricultural produce by him for inspection and examination at such time and at such place as he may be required and shall, if required by any of the inspecting officers, hand over any or all of the said forms, or books against a receipt.
