- The Central Government or any person authorised in this behalf by the Central Government may, with a view to securing compliance with this Order or to satisfy itself or himself that this order is complied with,-(a)direct any producer of sugar to comply, within such period as may be specified, such information, returns or reports, as may be required relating to the recovery of sugar, duration of season, cost of manufacture, stocks of sugar, price realised or to be realised for sugar, molasses, press-mud and bagasse, amount realised or to be realised by way of refund of or exemption from excise duty or cane cess or purchase tax or by way of grant or subsidy given by the Central Government or a State Government, Commission to co-operative societies paid or to be paid, amounts spent on approved schemes of sugarcane development, commission paid on sale of sugar, export loss, amounts spent on rehabilitation of amount transferred as reserve to a special rehabilitation account, or any other information that may be required for the purpose of this Order;(b)[ direct any owner or operator of a crusher not belonging to a grower or a body of growers of sugarcane or a power crusher, or a khandsari unit to supply, within such period as may be specified, such information, returns or reports, as may be required, relating to purchase of sugarcane or sugarcane juice, production, maintenance of stocks, storage, sale price, grade, packing, marking, payment, disposal, delivery and distribution of gur, gul, jaggery and rab or khandsari sugar of the period or hours worked or the like] [Substituted by G.S.R. 1456, dated 2nd August, 1968.];(c)direct a co-operative society to supply, within such period as may be specified, such information, returns or reports, as may be required relating to sale of sugarcane or sugarcane juice to a producer of sugar or power-crusher, a khandsari unit or a crusher not belonging to a grower or body of growers or sugarcane, price at which sold and commission received, or the like;(d)[ inspect or direct or authorise any person to inspect any accounts, books, registers or other documents belonging to or under the control of a producer of sugar or his agent or under the control of the owner or the agent of such owner, of a crusher not belonging to a grower or a body of growers of sugarcane, or a power-crusher, or a khandsari unit or a co-operative society relating to any of the matters specified in sub-clauses (a), (b) or (c).] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]
