Section 113(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)The authority may,-(a)by summon, in writing, require the production of any book, deed, contract, account, voucher, receipt or other account, the perusal or examination of which he considers necessary;(b)by summon, in writing, require any person having the custody or control of any such document or accountable for it to appear in person before him; and(c)require any person so appearing to make and sign a declaration with respect to such document or to answer any question or to prepare and furnish any statement relating thereto.
