Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 5 in The Pneumatic Tyres And Tubes For Automotive Vehicles (Quality Control) Order, 2009

5. Power to call for information etc.

- The Appropriate Authority may, with a view to secure compliance with this Order:
(1)require any person engaged in the manufacture, import, storage for sale, sell or distribution of Pneumatic Tyres to give such information as it deems necessary relating to the manufacture, Import, storage for sale, sell or distribution of Pneumatic Tyres or require any such person to furnish to if samples of such Pneumatic Tyres;
(2)inspect or cause to be inspected arty book or other document or Pneumatic Tyres for Automotive Vehicles kept by or belonging to or in possession or under the control of any person engaged in the manufacture, import, storage for sale, sell or distribution of such Pneumatic Tyres.