Section 39(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(3)If any trader or commission agent fails to submit a return of any period as prescribed in sub-rule (1) or the marketing committee has reason to believe that any such return is incorrect, it shall after giving notice in Form 'M' to the dealer or commission agent concerned may authorised any officer to inquire and after holding such enquiry as the officer may consider necessary, shall place the case before the committee for proceeding to assess the amount of business of trader or commission agent during the period in question.
