Section 26N(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(2)The Board shall furnish to the State Government at such time and in such form and manner as the State Government may direct, such statistics and returns and such particular in regard to any proposed or existing activities of the Board or any other matter under the control of the Board as the State Government may from time to time require.
