Section 57(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)If any officer or servant referred to in Section 56 of the marketing committee has reason to suspect that any person has evaded/is attempting to evade the payment of any market fee or any other charges due from him under this Act, or the rules or regulations or the bye-laws made thereunder, or that any person has purchased any notified agricultural produce in contravention of any of the provisions of this Act, or rules or regulation or the bye-laws made thereunder inforce in the market yard/area, he may for reason to be recorded in writing, seize such accounts, registers or documents, stock of notified agricultural produce with containers and carriers of such person as may be necessary and shall issue a receipt for the same. He shall retain them so long as may be necessary for prosecution, and no longer.
