Section 83(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)If any market functionary fails to send any report or return in accordance with the provisions of section 81 or if the committee considers it necessary to examine the account books relating to the business of any market functionary to satisfy itself about the correctness of any report or return submitted by him or for any other sufficient reason the market committee may direct such functionary to produce before it or before any officer specified by it in this behalf the account books and other relevant books and documents for inspection and to explain the contents thereof.
