Section 64(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)The State Marketing Officer may:-(a)inspect or cause to be inspected the accounts and offices of the Marketing Board;(b)hold inquiry into the affairs of the Marketing Board;(c)call from the Marketing Board, return, statement, accounts or reports which he may think fit to require the Board to furnish;(d)require the Marketing Board to take into consideration. -(i)any objection, on the ground of illegality, inexpediency or impropriety which appears to him to exist, to the doing of anything or which is about to be done or is being done by or on behalf of the Board;(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by the Board;(e)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.
