Section 32A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)All accounts and registers maintained by any person in the ordinary course of business in the market area in any 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 office establishment, go-downs, vessels or vehicles of such person shall be opened to inspection at all reasonable times by such specified officer or servant.
