Section 63(3) in Andhra Pradesh Municipalities Act, 1965
(3)Municipal authorities and municipal officers and servants shall be bound to afford to inspecting or superintending officers appointed under this section such access at all reasonable times to municipal property or premises, and to all documents which, subject to any rules made in this behalf, the inspecting or superintending officers may consider to be necessary to enable them to discharge their duties of inspection or superintendence.
