Section 8(13) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(13)On receipt of the requisition referred to in sub-rule (12), every authority having the custody or possession of the requisitioned documents shall produce the same before the inquiring authority :Provided that if the authority having the custody or possession of the requisitioned documents is satisfied for reasons to be recorded by it, in writing, that the production of all or any of such documents would be against the interest of the Board or the Committee, as the case may be, or the public interest or security of the State, it shall inform the inquiring authority accordingly and the inquiring authority shall on being so informed, communicate the information to the employee and withdraw the requisition made by it for the production or discovery of such documents.
