Section 70 in The Delhi Municipal Corporation Act, 1957
70. Power of Corporation to require the Commissioner, etc, to produce documents and furnish returns, reports, etc.
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may at any time require the Commissioner—(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner or which is recorded or filed in his office or in the office of any municipal officer or other municipal employee subordinate to him;(b)to furnish any return, plan, estimate, statement, account or statistics concerning or connected with any matter pertaining to the administration of this Act or the municipal government of [the area of the Corporation] [Substituted by Delhi At 12 of 2011, section 2(c), for "Delhi" (w.e.f.13-1-2012)] [*] [The words except in regard to the "Delhi Electric Supply Undertaking" omitted by Act 67 of 1993, section 50 (w.e.f. 1-10-1993)] [*] [The words or "The Delhi Transport Undertaking" omitted by Act 71 of 1971, section 7 and Sch.II (w.e.r.f. 3-11-1971)];(2)Every such requisition shall be complied with by the Commissioner without any unreasonable delay; and it shall be incumbent on every municipal officer and other municipal employee to obey any order made by the Commissioner in pursuance of any such requisition :Provided that the Commissioner shall not be bound to comply with any such requisition if with the previous approval of the Mayor he makes a statement that such compliance would be prejudicial to public interest or to the interests of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)][***] [Sub-section (3) omitted by Act 67 of 1993, section 50 (w.e.f. 1-10-1993)]
