Section 3IK(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)The Director or an officer authorized by the State Government in this behalf may, for the purposes of this Chapter, require any person carrying on business in any kind of agricultural produce to produce before him the accounts and other documents and to furnish any information relating to stocks of such agricultural produce or purchase, sale, processing value addition and delivery of such agricultural produce by such person and also to furnish any other information relating to payment of market fees.
