Section 28 in The West Bengal Premises Tenancy Act, 1956.
28. Power to enter and inspect premises, to require information and to summon witnesses.
(1)For the purposes of any inquiry or discharge of his duties under this Act, the Controller may -(a)after giving not less than twenty-four hours' previous notice in writing, enter and inspect, or authorise any officer subordinate to him to enter and inspect, any premises at any time between sunrise and sunset; or(b)by written order require any person to produce for his inspection such accounts, rent receipts, books or other documents, relevant to the inquiry, at such time and at such place, as may be specified in the order.(2)The Controller shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908, for the purpose of summoning and enforcing the attendance of witnesses and compelling the production of documents.
