Section 12(3) in The Orissa Agricultural Produce Markets Act, 1956
(3)If any officer or servant of the Market Committee authorised under Sub-section (2) has reason to suspect that any person is attempting to evade payment of any market fees due from him under Section 11 or that any person has purchased or sold any agricultural produce in contravention of any of the provisions of the Act or the rules, or the bye-laws in force in the market area, he may, after recording reasons therefor in writing, seize any books of account, registers or documents of such person as may be necessary on issue of proper receipt therefor and shall retain the same only so long as they are necessary for examination thereof or for prosecution.
