Section 11(1) in The Punjab Fruit Nurseries Act, 1961
(1)The competent authority or any person not below the rank of an Agriculture Inspector, authorised by it in this behalf may, at reasonable hours and with or without assistants, enter any fruit nursery and inspect and examine the fruit plants therein, and the registers, books of account and records relating thereto, for the purpose of satisfying itself that the requirements of this Act and the rules thereunder are being complied with.
