Section 59(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)For the purposes of sub-section (2) or (3) such officer may enter or search any place of business, warehouse, office, establishment, godown, vessel or vehicle where such officer has reason to believe that such person keeps or for the time being has kept accounts, registers or documents of his business, or stock of the notified agricultural produce relating to this business.
