Section 123 in Karnataka Agricultural Produce Marketing Act 1966
123. Inspection inquiry submission of statements etc.
- The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or any officer authorised by him by general or special order in this behalf may,-(a)inspect or cause to be inspected the accounts and offices of a market committee;(b)hold inquiry into the affairs of a market committee;(c)call for any return statement accounts or report which he may think fit to require such committee to furnish;(d)require a committee to take into consideration,-(i)any objection on the ground of illegality or inexpediency or impropriety which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such committee; or(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee; and to make a written reply to him within a reasonable time stating its reasons for doing or not doing such thing;(e)direct that anything which is about to be done or is being done should not be done pending consideration of the reply and anything which should be done but is not being done should be done within such time as he may direct.
