Section 33 in The Assam Agricultural Produce Market Act, 1972
33. Power to inspect.
- The Director or any officer authorised by the State Government, by general or special order, shall have power to inspect or cause to be inspected the accounts of the Board or any market committee or to institute an enquiry into the affairs of the Board or any market committee and to require it to do anything or to desist from doing anything which the Director or such officer considers necessary in the interest of the Board or any market committee, as the case may be, and to furnish a written reply to him within a reasonable time stating its reasons for non-compliance.
