Section 3(10) in The Punjab Agricultural Produce Markets Act, 1961
(10)[ The State Government the Deputy Commissioner, Sub Divisional Officer (Civil), the Chairman[the Chief Administrator] [Substituted by Haryana Act No. 23 of 1973.] or, Secretary of the Board or any other officer of the Board authorised in this behalf by the Board may call for any information or return relating to agricultural produce from a Committee or a go down-keeper or other functionaries and shall have the power to inspect the records and accounts of a Committee and stock and accounts of any godown keeper or other functionaries for that purpose.]
