Section 59(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)If any such officer has reasons to suspect that any person is attempting to evade the payment of any market fee due from him under this Act or that any person has purchased, sold, processed or value added any notified agricultural produce in contravention of any of the provisions of this Act or the rules or the bye-laws in force in the market areas, he may communicate in writing to such person, seize such accounts, registers and documents of such person, as may be necessary, and shall grant a receipt for the same and shall retain the same only so long as may be necessary for examination thereof or for a prosecution.
