32. Power to enter and inspect premises, to require information and to summon witnesses.
(1) For the purposes of any inquiry under this Act, the Controller and any person deciding an appeal under section 27, may,(a)enter and inspect any premises at any time between sunrise and sunset;(b)authorise any person subordinate to him to enter and inspect any premises between sunrise and sunset; or(c)by written order require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the inquiry at such time and at such place as may be specified in the order :Provided that no premises shall be entered under clause (a) or clause (b) without the consent of the occupier, unless at least twenty-four hours' previous notice in writing has been given.(2)The Controller and any person deciding any appeal under section 27 shall, subject to any rules made under this Act and in so far as such powers are necessary for carrying out the provisions of this Act, have power to summon and enforce the attendance of witnesses, including the parties interested, and to compel the production of documents by the same means and, so far as may be, in the same manner as is provided in the case of a Court by the Code of Civil Procedure, 1908 (5 of 1908).
