Section 5(1)(a) in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975
(a)require the owner, occupier or any other person incharge of any premises, vehicle or vessel in which he has reason to believe that any contravention of this Order has been, is being, or is about to be committed to produce any books, accounts or other records showing transactions relating to such contravention;