Section 17C(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)The assessing authority or any officer of the Department of Marketing not below the rank of an Assistant Director of Marketing authorized by the Director of Marketing in this behalf, may, for the purposes of this Act, require any trader to produce before it or him the accounts, registers and other documents and to furnish any other information relating to his business or the levy of fees.
