Section 12(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)All accounts and registers maintained by any person in the ordinary course of business in respect of any notified agricultural produce and documents relating to stock of such agricultural produce or purchase, sale and delivery of such produce in his possession and the office, establishment, godown, vessels or vehicles of such person shall be open to inspection at all reasonable times to the officers or servants referred to in Sub-section (1) duly authorised by the Market Committee in this behalf.
