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State of Madhya Pradesh - Section

Section 19 in The M.P. Agricultural Warehouse Act, 1947

19. Inspection.

- The prescribed authority may at any time during business hours inspect or examine or depute any person to inspect or examine a warehouse licensed under the Act, its equipment, the produce stored, the account books and records for the purpose of satisfying itself that the requirements of the Act and the rules are being complied with.