Section 13(2) in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
(2)The licensee and all persons employed in connection with [such nursery or such place of business] [These words were substituted for the words 'the nursery', by Maharashtra 18 of 1995, Section 9(b)(i).] shall afford the Competent Authority or the authorised person all reasonable access and facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all question to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the [fruit nursery or place of business where fruit plants are sold] [These words were substituted for the words 'fruit nursery' by Maharashtra 18 of 1995.] as may be required by such authority or person.
