Section 14 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
14. Inspection and verification
. (1) They Secretary or any other person authorised by the market committee or Board in this behalf shall be entitled to examine, without notice and at all reasonable hours, books of accounts of the licensed traders, brokers, commission agents, weighmen, warehousemen, surveyors etc. for carrying out the purposes of the Act.(2)Every market functionary shall, on requisition in writing being made to him by the market committee or its Secretary, immediately produce for examination such books of accounts or other documents as may be specified in such requisition.(3)The Secretary, every member of the market committee and any other person authorised by the market committee or the Board in this behalf shall be entitled to inspect, examine any compare, without notice and at all reasonable hours, any weight, measure or weighing instruments and measuring instruments used, kept or possessed by any market functionary or any person or persons under his authority or control in the market area.(4)Every market functionary shall, on requisition in writing made to him by the Secretary, immediately produce for examination every scale, weight or measure used, kept or possessed by him or any other person or persons under his authority or control and shall allow the person authorised by the Secretary in this behalf to inspect, examine and compare the same.
