9. Duty of owner, occupier or person in charge to give facilities for inspection by authorized officer.
(1)Every owner, occupier or person in charge of any land, building, ship, vessel, vehicle or place in a controlled area shall give all reasonable facilities to the officer authorized under section 8, sub-section (1), to inspect such land, building, ship, vessel, vehicle or place.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with fine which may extend to twenty rupees.
