Section 43 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
43. Power to order production of accounts, power to entry, inspection, seizure and stopping vehicles.
(1)Subject to the provisions of Sections 17,56,57 and 58 any officer of the Board not below the rank of Secretary, marketing committee, authorised in this behalf in writing may require any person 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 notified agricultural produce and also such other information relating to the payment of the market fee by him as may be necessary.(2)All accounts and registers maintained by any person and documents relating to the purchase, sale, storage or processing of agricultural produce, in his possession, and his office, establishment, godown or vehicle shall be open to inspection at all reasonable time by the officers authorised in sub-rule (1)(3)If such officer has reasons to believe that any person shall evaded or attempting to evade the payment of market fee due from him or that any person has purchased notified agricultural produce in contravention of any of the provisions of the Act or the rules or bye-laws in force in any market area, he may for reasons to be recorded in writing, seize such accounts registers or documents of such persons, as may be necessary and shall grant a receipt for the same and shall retain the same only so long as they may be necessary for examination thereof or for the prosecution of the person concerned.(4)Such officer if subordinate to the Vice-Chairman of the Board shall forthwith report the seizure to the Vice-Chairman.(5)At any time when so required by the Director or by any officer of the Board not below the rank of Secretary marketing committee, the deliver or any other person incharge of any vehicle, vessel or other conveyance which is taken or proposed to be taken out of the market area shall stop the vehicle or other conveyance, as the case may be, and keep it stationary as long as may reasonably be necessary and allow such officer to examine the contents/agricultural produce carried in the vehicle or other conveyance and to inspect all records relating to such agricultural produce and furnish his name and address and the name and address of the owner of the vehicle or other conveyance and of the owner of the agricultural produce carried in such vehicle or other conveyance.
