Section 24L in The Orissa Agricultural Produce Markets Rules, 1958
24L.
The Director or any other Officer not below the rank of Assistant Director authorized by him shall have power to inspect a private market established under a license under these rules and direct the licensee to produce before him the accounts and other documents and to furnish any information relating to stocks of agricultural produce traded in the market or processed at the facilities existing therein. Every trader other than the licensee trading in the market also shall produce all such records to such authority.
