Section 16(10) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(10)The District Marketing Enforcement Officer concerned either himself or on the request of either party shall empower the officials of the Board/Committee or any other Government agency being expert to enter the premises/fields of the parties to contract farming agreement to inspect, supervise and monitor the farming practices adopted and the quality of the produce from time to time. A record as may be necessary in this regard in the form of Kisan Diary or otherwise may also be maintained.
