Section 11(1) in Himachal Pradesh Food Security Rules, 2019
(1)The District Grievance Redressal Officers, while enquiring into complaints, shall have powers to require any person, -(a)to produce before, and allow to be examined such books, accounts, documents or any other material in custody or under control of the persons so required, as may be specified in the requisition.(b)to furnish such information, as may be required.
