Section 52 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
52. Inspection, enquiry, submission of statements, etc.
(1)The Metropolitan Commissioner, or any officer authorised by him by general or special order in this behalf, may,-(a)inspect or cause to be inspected the account and the officers of a committee, the market yard and any other establishment controlled by the committee;(b)hold enquiry into the affairs of a committee;(c)call for any return, statement, accounts or report which, he may think fit to require such committee to furnish;(d)call for and examine the proceedings of a committee;(e)require a committee to take into consideration-(i)any objection 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, and to make a written reply within a specified or reasonable time stating its reasons for doing such things; or(ii)any information which 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 specified or reasonable time stating its reasons for not doing such thing; and(f)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.(2)If the committee fails to comply with an order made or direction issued under sub-section (1), the Metropolitan Commissioner or the officer authorised by him may direct the Chief Executive Officer to comply with such order and the Chief Executive Officer shall immediately comply with such direction.
