46. [ Accounts, etc., to be open to inspection. [Substituted by Notification No. B-6-24-V-SR-82, dated 9-11-1990.]
- Every vendor shall allow any District Registrar or Sub-Registrar or any Revenue Officer not below the rank of Naib Tahsildar on any official duty authorised in that behalf by the Collector or by the State Government at any time to inspect his register of sales and the stock of stamps in his possession.]
