Section 17C(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)If any such authority or officer has reasons to suspect that any trader is attempting to evade the payment of any fees or other amount due from him under this Act, or that any offence has been or is being or about to be committed by contravening any of the provisions of this Act, or the rules made thereunder or the bye-laws made by a market committee, such, authority or Officer may, for reasons to be recorded in writing, seize any of the accounts, registers or other documents of such trader and shall give the trader a receipt for the same. The accounts, registers and documents so seized shall be retained by such authority or officer only for as long as may be necessary for their examination and for any inquiry or proceedings under this Act.
