Section 60(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)Any officer authorized by the Board may, on his own motion or on application made to the Board start process of re-verification of the statement verified by the Secretary of the Committee within two years from the date of verification and for this purpose such officer shall exercise the powers under section 59; and the re-verification made by such officer shall be final.
