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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1)(a) in The U.P. High Speed Diesel Oil and Light Diesel Oil (Maintenance of Supplies and Distribution) Order, 1981

(a)require the owner, occupier or any other person incharge of any place, premises, vehicles or vessels in which High Speed Diesel Oil or Light Diesel Oil is stored, kept or being carried, where he has reason to believe that any contravention of the provisions of this Order has been, is being, or is about to be committed to produce any books of account or other documents, furnish such information relating to High Speed Diesel Oil or Light Diesel Oil or transactions relating thereto, as may be required;