Section 43(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(3)If such officer has reasons to believe that any person shall evaded or attempting to evade the payment of market fee due from him or that any person has purchased notified agricultural produce in contravention of any of the provisions of the Act or the rules or bye-laws in force in any market area, he may for reasons to be recorded in writing, seize such accounts registers or documents of such persons, as may be necessary and shall grant a receipt for the same and shall retain the same only so long as they may be necessary for examination thereof or for the prosecution of the person concerned.
