Section 53(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)An officer investigating the affairs of a Committee under subsection (1) or the State Government examining the proceedings of any Committee under section 54, shall have the power to summon and enforce the attendance of officers or members of the Committee 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 case of a civil court by the Code of Civil Procedure, 1908. Where the Managing Director of the Board has reason to believe that the books and records of a Committee are likely to be tampered with or destroyed or the funds or property of a Committee are likely to be misappropriated or misapplied, the Managing Director of the Board may issue orders directing a person duly authorized by him in writing to seize and take possession of such books and records, funds and property of the Committee and the officer or officers of the Committee responsible for the custody of such books, records, funds and property shall give delivery thereof to the person so authorized.
