Section 20 in The Pepsu Townships Development Board Act, 1954
20. Power of Inspection.
(1)The Administrator or any other officer empowered by the Board in writing in this behalf may, by order, require any person to whom a loan has been advanced or to whom a building or site has been leased or let out on hire to furnish such information or to produce such books of accounts and other documents for inspection at such time and place as may be specified in the order and such person shall comply with such order.(2)The Administrator or the other officer so empowered may inspect such books of accounts or documents produced and take extracts therefrom.(3)The Administrator or such other officer making the inspection or any person working under his orders, shall not communicate or allow to be communicated to any person not legally entitled thereto any information relating to the affairs of such person.(4)If any person contravenes the provisions of sub-section (1) or sub- section (3), he shall be punishable with imprisonment which may extend to one month or with fine which may extend to two hundred rupees or with both.
