Section 24K(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)If the Director or any Officer authorized by him, has reason to suspect that the licensee has purchased, sold, processed or transported any notified agricultural produce in contravention of any of the provisions of the Act or these rules, he may, by communicating in writing to the licensee, require such account, registers or other documents as may be necessary to be submitted to him on proper receipt for verification.
