Section 13 in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
13. Power to order production of accounts.
- The authority prescribed under sub-section (1) of Section 11 or the Tax Officer or any officer empowered in this behalf by the State Government may, by order, require any operator to produce such accounts, registers and documents and to furnish such information relating to the stage carriages or the fares collected in respect of passengers travelling therein, as may be specified in the order.
