Section 30 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
30. Power of the Inspectors to enter, etc.
- Subject to such conditions as may be prescribed, an Inspector may, at all reasonable times, enter any place which is or which he has reason to believe to be, a shop or commercial establishment, for the purpose of examining the register, records or other documents kept therein. The Inspector may take with him such persons to assist him as he may consider necessary, and the owner or the occupant, for the time being, of the place shall allow them to enter and examine the said register, records or documents. The Inspector may seize such of them as he require for the purpose of proving the contravention of any of the provisions of this Act or the rules made thereunder.
