Section 6 in The Rajasthan State Aid to Industries Act, 1961
6. Power of inspection.
(1)The State Government or any officer authorised by it in this behalf may, by order, require any person incharge of the industry to which aid under the provisions of this Act has been given to furnish such information or to produce such books of accounts and other documents for inspection at such time and place as may be specified in the order and such person shall comply with such order.(2)The State Government or such officer may inspect such books of accounts or documents produced and take extract therefrom.(3)The State Government or the officer making the inspection or any person working under his order shall not communicate or allow to be communicated to any person not legally entitled thereto any information relating to the affairs of such industry.(4)If any person contravenes the provisions of sub-section (1) or sub-section (3), he shall be punishable with imprisonment of either description which may extend to six months or with fine which may extend to Rs. 5,000/- or with both.
