Section 58(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)If any person required to produce accounts or furnish information under sub-section (1) of section 57, fails to produce such accounts or information or knowingly furnishes incomplete or incorrect accounts of the business of the notified Horticultural produce, the Secretary of the Committee, on his own motion, shall assess such person for fee levied under section 41 on the basis of information available with the committee.
