Section 36 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
36. Power to order production of accounts and powers of entry, inspection and search.
(1)Any officer empowered by the Authority in this behalf may, for the purposes of this Act, ask the purchaser to produce the accounts and other documents and to furnish any information relating to the stock of the contracted produce or purchase, sale, storage and processing thereof; and also to furnish any other information relating to the payment to the contract farming producer under this Act.(2)All accounts and registers maintained by the purchaser and documents relating to the stock of produce or purchase, sale, storage and processing of such contracted produce in possession and the office, establishment, godown or vehicle of such person shall be open to inspection at all reasonable times, by such officer authorised in this behalf.(3)For the purpose of sub-section (2), such officer may enter and search any place of business, warehouse, office, establishment, godown or vehicle where there is sufficient reason to believe that such person keeps, or is for the time being keeping, any accounts, registers, documents or stock of the business.(4)The provisions of section 100 of the Code of Criminal Procedure, 1973, (Central Act 2 of 1974) shall, so far as may be, apply to a search under sub-section (3).
