Section 113 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
113. Power to summon documents.
(1)The authority may,-(a)by summon, in writing, require the production of any book, deed, contract, account, voucher, receipt or other account, the perusal or examination of which he considers necessary;(b)by summon, in writing, require any person having the custody or control of any such document or accountable for it to appear in person before him; and(c)require any person so appearing to make and sign a declaration with respect to such document or to answer any question or to prepare and furnish any statement relating thereto.(2)Whoever fails to comply with any requisition lawfully made upon him under this rule shall be punishable with fine which may extend to two hundred and fifty rupees.
