Section 56(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(3)If any officer has reasons to suspect that any person is attempting to evade the payment of any market fee due from him under this Act or that any person has purchased, sold, processed of value added any notified horticultural produce in contravention of any of the provisions of this Act or rules or the bye-laws in force in the market areas, he/she may communicate in writing to such person, seize such accounts, registers, and documents of such person, as may be necessary and shall grant a receipt for the same and shall retain the same only so long as it may be necessary for examination therefore or for a prosecution.
