Section 27B(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)The Secretary of the market committee or any officer authorised by the Government in this behalf may -(a)for carrying out any of the duties imposed on the market committee under this Act, inspect at all reasonable times, all accounts, registers and other documents pertaining to the purchase and sale of notified agricultural produce and enter any shop, godown, factory or other place where such account books or registers or documents or such goods are being kept and taken and cause to be taken such copies or extracts from the account books, registers and other documents inspected as may be considered necessary';(b)seize any account books, registers and other documents for reasons to be recorded in writing; and an inventory of the account books and registers shall be prepared and a copy thereof shall be furnished to the concerned person before their removal;(c)seize any agricultural produce in respect of which he has reason to believe that an offence under this Act has been or is being or is about to be committed and vehicle or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and may detain the same for as long as may be necessary in connection with any proceeding under this Act, or for initiating prosecution under this Act:Provided that a report of the seizure shall forthwith be made by the person seizing the agricultural produce, vehicle or animal to the Magistrate having jurisdiction to try offences under this Act and the provisions of Sections 523, 524 and 525 of the Code of Criminal Procedure, 1898 shall, so far as may be, apply in relation to the notified agricultural produce, vehicle or animal seized as aforesaid as they apply to property seized by a police officer:Provided further that the grounds for seizing any such agricultural produce, vehicle or animal shall be communicated in writing within twenty four hours of the seizure to the person from whose possession the same was seized and to the Magistrate having jurisdiction to try offences under this Act.
