Section 20(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)[The Secretary of the Market Committee or any officer or servant of the State Government or the Board] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] empowered by the State Government in this behalf, may, for purposes of this Act, require any person carrying on business in any kind of notified agricultural produce to produce before him the accounts and other documents and to furnish any information relating to the stocks of such agricultural produce, or purchase, sale and delivery of such agricultural produce by such person and also to furnish any other information relating to payment of the market fees by such person.
