9A. [ Power to collect statistics. [Section 9-A and 9-B inserted by the Amendment Act 20 of 2006.]
(1)If the Government considers that for the purposes of the better administration of this Act, it is necessary so to do, it may, by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with by or under this Act.(2)Upon such direction being made, the Government or any person, or person authorized by it in this behalf, may, by notification in the Official Gazette, and by notice in any newspaper or in such other manner as in its or his opinion is best calculated to bring the notice to the attention of the proprietor or person, call upon all proprietors or persons or any class of proprietors or person to furnish such information or returns as may be stated therein relating to any matter in respect of which statistics are to be collected. The form in which, the persons to whom or, the authorities to which such information or returns should be furnished, the particulars which they should contain, and the intervals in which such information or returns should be furnished, shall be such as may be prescribed.
