Section 117(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)An order, authorising inquiry or inspection under section 40 shall, among other things, contain the following :-(a)the name of the person authorised to conduct the enquiry or inspection;(b)the name of the Market Committee whose affairs are to be enquired into or whose accounts and records are to be inspected;(c)the specific point or points on which enquiry or inspection is to be made, the period within which the enquiry or inspection is to be completed and report submitted to the Director;(d)any other matter relating to the enquiry or inspection.
