Section 59(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)All accounts and registers maintained by any person in the ordinary course of business of any notified agricultural produce and documents relating to stocks of such agricultural produce or purchase, sale, processing, value addition of such agricultural produce in his possession and offices, establishment, godowns, vessels or vehicles of such persons shall be kept open for inspection at all reasonable time by such officers of the State Government, the Board or the Committee as may be authorized by the State Government in this behalf.
