Section 35A(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(3)If such an Officer has reasons to believe that any person is attempting to evade the payment of market fee due from him under section 23 or that any person has purchased 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 person, 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.
