Section 6(1) in The Handlooms (Reservation of Articles for Production) Act, 1985
(1)The Central Government mat, by order, require any manufacturer to furnish, for the purposes of this Act,-(a)such information in his possession with respect to any manufacturing activity or business carried on by him or by any other person to any officer of authority specified by it in such form and within such period as may be specified by that Government in the order;(b)such samples of any article manufactured by him or by any other person for inspection by such officer or authority, at such and within such period as may be specified by it in the order.
