Section 16 in The M.P. State Aid to Industries Rules, 1959
16.
The recipient of any State Aid, under the Act shall, be bound to permit the Director, or any person deputed or authorised by him by general or special order in writing or any other person authorised in this behalf by the State Government, to inspect the premises, buildings, plant, stock-in-hand, cash in hand, etc., and accounts of the industrial business or enterprise in respect of which the Aid has been granted and to grant" facilities for all or any of these purposes.
