13A. [ Power of authorised officer to require production of records or documents. [Section 13A was inserted by Bombay 58 of 1948, Section 6.]
- For the purpose of verifying, whether the business of money-lending is carried on in accordance with the provisions of this Act any Registrar, Assistant Registrar or any other officer authorised by the [State] Government in this behalf may require any money-lender [or any person in respect of whom the Registrar, Assistant Registrar or the officer so authorised has reason to believe that he is carrying on the business of money-lending in the State] [These words were inserted by Bombay 7 of 1955, Section 2(a).] to produce any record or documents in his possession which in his opinion is relevant for the purpose and thereupon such money-lender [or person] [These words were inserted by Bombay 7 of 1955, Section 2(b).] shall produce such record or documents. The Registrar, Assistant Registrar or Officer, so authorised may after reasonable notice at any reasonable time [enter and search without warrant any premises] [These words were substituted for the words 'enter any premises' by Maharashtra 76 of 1975, Section 10(a).] where he believes such record or documents to be [and inspect such record or document and may ask any question necessary for interpreting or verifying such record.] [These words were inserted by Maharashtra 76 of 1975, Section 10(b).]]
