(4)The Commissioner may, for the purposes of the survey enter any place where a dealer is carrying business, but is unregistered or has not applied for grant of the certificate of registration, whether such place will he principal place of business or not of such business and require any proprietor, employee or any other person who may at that time and place be attending in any manner to, or helping in, the business,-(i)to afford him the necessary facility to inspect such books of accounts or other documents as he may require and which may be available at such place;(ii)to afford him the necessary facility to check or verify the cash, stock or other valuable particulars or things which may be found therein; and(iii)to furnish such information as he may require as to any matter which may be useful for, or relevant to any proceedings under this Act.Explanation : - For the purpose of this section, a place where the person is engaged in business will also include any other place in which the person engaged in business or the said employee or other person attending or helping in business states that any of the books of accounts or other documents or any part of the cash, stock or other valuable articles or things relating to business are kept.
