Section 56(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)The Secretary of the Committee or any officer of the State Government or the Board, empowered by the State Government in this behalf may, for the purposes of this Act, require any person carrying on business in any kind of notified Horticultural produce to produce before him the accounts and other documents and to furnish any information relating to stocks of such Horticultural produce or purchase, sale, processing, value addition and delivery of such Horticulture produce by such person and also to furnish any other information relating to payment of market fee by such person.
