Section 31(1) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(1)The Chairman or any other officer authorised by the Chairman shall have power to call for any information on statistics in respect of oilseeds and vegetable oils or any other product of oilseeds and vegetable oils from-(i)growers of oilseeds;(ii)dealers in oilseeds and vegetable oils including oilseeds and vegetable oils milling industry;(iii)manufacturers of oilseeds and vegetable oils products; and(iv)any person or firm or company or any other institution dealing in, or having any connection with, oilseeds and vegetable oils products.
