Section 66(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)If any such officer or servant has reason to suspect that any person is attempting to evade the payment of any market fee due from him under section 65 or that any person has purchased any notified agricultural produce in contravention of any of the provisions of this Act or the rules or the bye-laws in force in the market area he may for reasons to be recorded in writing seize such accounts registers or documents of such person as may be necessary and shall grant a receipt for the same and shall retain the same only so long as may be necessary for examination thereof or for a prosecution.
