Section 6(1) in The West Bengal Anti-Profiteering Act, 1958
(1)Every dealer shall on requisition by an officer duly authorised in this behalf by the State Government by order notified in the Official Gazette, submit to him in the form specified in the Second Schedule, by such date and relating to such period as may be mentioned in the requisition, returns of stocks of any scheduled article acquired, held or sold by him.
