Section 14(2) in Uttarakhand Water Management and Regulatory Act, 2013
(2)Any person or class of persons or agency or utility shall :-(a)Produce before an officer of the Commission such books accounts or other document relating to any matter concerning water transference, distribution and consumption of water, which may be required by the Commission for the purpose of this Act; and(b)Furnish to any officer so specified such information in his possession, power or control as may be required by the Commission for the purposes of discharge of its functions under this Act.
