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[Cites 0, Cited by 18] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(h) in The Essential Commodities Act, 1955

(h)for collecting any information or statistics with a view to regulating or prohibiting any of the aforesaid matters;
(i)for requiring persons engaged in the production, supply or distribution of or trade and commerce in, any essential commodity to maintain and produce for inspection such books, accounts and records relating to their business and to furnish such information relating thereto, as may be specified in the order;
(ii)for the grant or issue of licences, permits or other documents, the charging of fees therefore, the deposit of such sum, if any, as may be specified in the order as security for the due performance of the conditions of any such licence, permit or other document, the forfeiture of the sum so deposited or any part thereof for contravention of any such conditions, and the adjudication of such forfeiture by such authority as may be specified in the order;