Section 35(1) in The Bihar Agricultural Produce Markets Act, 1960
(1)The Director, or any officer authorised in this behalf by the Chief Commissioner, by general or special order, shall have power to inspect or cause to be inspected the accounts of the Market Committee or to institute an enquiry into the affairs of the Market Committee and to require the Market Committee or its chairman to do a thing or to desist from doing a thing which he considers necessary in the interest of the market or the Market Committee and to make a written reply to him within a reasonable time stating its or his reasons for not desisting from doing it or for not doing such a thing.
