21. [ Inspection of land and premises. [Substituted by Act 54 of 1954, Section 17. ]
Any person authorized in this behalf by the Central Government or by the Board or any member authorized by the Chairman in writing or [any officer of the Board authorised by the Chairman may] at any reasonable time inspect any place of business of a dealer or any factory or other premises of a [manufacturer or processor, for] [The words [manufacturer, for] substituted by Act 4 of 2010 ] the purpose of verifying any statement or return submitted under this Act or for any other purposes of this Act.]
