Section 17A(4) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(4)If [the Secretary of the market committee, or the Chief Executive Officer of the Board, as the case may be] [Substituted 'the Secretary' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] is not satisfied with the return of turnover submitted by a trader and requires the presence of the trader or the production of evidence by him, he may serve on such a trader a notice in the prescribed form requiring him or his nominee on a date to be specified therein to attend before him and produce or cause to be produced before him, any evidence in support of the return.
