Section 22(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)If any such officer or servant has reason to suspect that any person is attempting to evade the payment of any market fee or any other charges due from him under this Act or rules or the bye-laws or that any person has purchased any notified agricultural produce in contravention of any of the provision of this Act or the rules, or the bye-laws in force in the market areas, he may for reasons to be recorded in writing seize such accounts, registers or documents of such person as may be necessary and shall grant a receipt for the same and shall retain the same only so long as may be necessary for examination thereof or for a prosecution.
