Section 20(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(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 stocks 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 of the Board or the Market Committee as may be authorised by the State Government in this behalf.
