Section 3(11) in The Assam Agricultural Produce Market Act, 1972
(11)The State Government or the Chairman or the Secretary of the Board, or any other employee of the Board authorised in this behalf by the Board, may call for any information for return relating to notified agricultural produce from a Market Committee or any other functionaries under or in relation to such Committees and shall have the power to inspect the records of a Market Committee or such functionaries, as the case may be.
