Section 43 in The Orissa Ayurvedic Medicine Act, 1960
43. Power of inspection by the Government.
- Any person authorised by the Government in this behalf may enter on and inspect, or cause to be entered on and inspected, any immovable property occupied by, or under the control and administration of the Council, or any work and its progress under their direction ; and may call for and inspect any document which may be for the purposes of this Act, in the possession or under the control of the Council or the Faculty.
