Section 14(1) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(1)For the purpose of carrying out the provisions of this Act or the rules made thereunder, the Inspecting Officer may, at all reasonable hours and with or without assistance,-(a)enter into any aquaculture unit and inspect or examine the aquaculture land or its water spread area;(b)order the production of any account book, register, record or other document relating to such aquaculture unit and take or cause to be taken extracts from, or copies of, such document;(c)ask all necessary questions and examine any person having control of, or employed in connection with, such aquaculture unit.
