Section 66(2) in Karnataka Agricultural Produce Marketing Act 1966
(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 purchases sales and deliveries of such agricultural produce in his possession and the offices establishments godowns vessels or vehicles of such person shall be open to inspection at all reasonable times by such officers and servants [x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] as may be authorised by the state Government in this behalf.
