Section 35A(1) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(1)Any officer of the Board not below the rank of [Secretary of the Committee] [See Punjab Government Gazette Legislative Supplement Part III dated 4th February, 1989 Page 39.] or any other Officer empowered by the State Government in this behalf, may require any dealer to produce before him, the books and other documents maintained by him and to furnish any information relating to the purchase, sale, storage or processing of agricultural produce and also such other information relating to the payment of the market fee by him as may be requiredto be necessary.
