Section 5(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(3)Every Inspector may, within the local limits of his jurisdiction, and with such assistance as he thinks necessary,(a)enter any place which is, or which he has reason to believe to the used as a factory or purchasing centre or any place where sugarcane intended for use in a factory is weighed or payment is made therefor, and make such examination of the weigh-bridges and of any records, registers and accounts maintained in connection with the purchase of sugarcane :Provided that he shall not enter any portion of such factory, other than the weigh-bridge, the cane carriers, premises and the office of the factory.(b)cause carts carrying sugarcane or consignments of sugarcane to be weighed or re-weighed in his own presence :Provided that sugarcane loaded in wagons may not be required to be unloaded for the purposes of re-weighment ;(c)record the statement of any person whom he may deem necessary to examine for the purposes of re-weighment ;(d)examine such records as are maintained at a factory showing the amount of cane purchased, the amount of cane crushed, the sucrose content thereof, the sugar quantity of manufactured, the percentage of extraction of sugar from cane, the quantity of sugar produced, issued and in stock ;(e)examine the weigh-bridge or weights used, kept or possessed for the weighment or purchase of cane ;(f)check weighment-purchases and payments made ;(g)inspect factory roads, cattle sheds, cattle throughs and lightning arrangements made for weighment of cane ;(h)examine the records showing the amounts of cane purchased and crushed;(i)call for from the occupier of the factory any information relating to the purchase, supply and crushing of cane ;(j)issue from time to time such instructions as may be necessary to ensure equitable purchase of cane ;(k)examine any record, registers, accounts or documents of Cane Growers Co-operative Societies ;(l)examine any record, register or document or call for any information relating to the payment of cess, commission and price of cane ; and(m)exercise such other powers as may be reasonably necessary for carrying out the purpose of the Act or of the rules made thereunder.
