Section 25A(2)(xix) in The Orissa Agricultural Produce Markets Rules, 1958

[Cites 0, Cited by 0] [Section 25A(2)] [Section 25A] [Entire Act]

State of Odisha - Subsection

Section 25A(2)(xix) in The Orissa Agricultural Produce Markets Rules, 1958

(xix)maintain a monthly diary of inspections and records of seizure of Books of accounts and unauthorised agricultural produces, detention of vehicles, assessment of market fees and all other important occurrences and send copies of the same to the Director, Board and any other Officer authorised in this behalf by the Director or the Board, and to the Government as and when called for by it; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 25A(2)(xix) in The Orissa Agricultural Produce Markets Rules, 1958