Section 31B(2) in Jharkhand Agricultural Produce Markets Act, 2000
(2)All accounts and registers maintained by any person in the ordinary course of business in any notified agricultural produce and documents relating to the stock of such agricultural produce or purchase, sales and deliveries of such agricultural produce in his possession and the office establishment, godowns, vessel or vehicle of such person shall be open to inspection at all reasonable time by such officers and servants of the Market Committee as may be authorised by (he Chairman of the Market Committee in this behalf.
