Section 95(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)On failure of a Market Committee to furnish any information or return on due date, the Director may, after giving due notice to the Market Committee, depute any person working under him, to prepare the return or returns and submit it or them to him. The Chairman and the Secretary of the Committee shall furnish to such person all information necessary for preparing such return or returns. The expenses incurred by the Director in getting such return or information shall be borne by the Market Committee and shall be recoverable from the Market Committee under section 57.
