Section 16 in The Rajasthan Money-Lenders Act, 1963
16. Power of authorised officer to require production of record or documents.
(1)For the purpose of verifying the business of money-lending is carried on in accordance with the provisions of this Act, any Registrar, Assistant Registrar or any other officer authorised by the State Government in this behalf may require any money-lender or any person in respect of whom the Registrar, Assistant Registrar or the officer so authorised has reason to believe that he is carrying on the business of money-lending in the State to produce any record or document in his possession which, in his opinion, is relevant for the purpose and thereupon such money-lender or person shall produce such record or document.(2)The Registrar, Assistant Registrar or officer so authorised may, after reasonable notice, at any reasonable time enter any premises where he believes such record or document to be and may ask any question necessary for interpreting or verifying such record or document.
