Section 3(10) in The Punjab Agricultural Produce Markets Act, 1961
(10)The State Government or the Chairman or the Secretary of the Board or any other officer of the Board authorised in this behalf by the Board may call for any information or return relating to agricultural produce from a Committee or a dealer or a godown keeper or other functionaries and shall have the power to inspect the records and accounts of a committee and accounts of any dealer, godown keeper or other functionaries for that purpose.
