Section 31(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(4)[ If any dealers fails to submit a return as prescribed in sub-rule (1) or the Chairman of the Committee has reason to believe that any such return is incorrect he shall, after giving a notice in Form O to the dealer concerned and after such enquiry as he may consider necessary, shall place the case before the Committee for proceeding to assess the amount of the dealer's business during the period in question.] [Haryana Notification dated 12.9.1975.]
