13A. [ Power of authorised officer to require production of records or documents. [New section 13A was inserted by Bombay 58 of 1948, section 6.]
- For the purpose of verifying whether the business of money-lending is carried on in accordance with the provisions of this Act any Registrar, Assistant Registrar or any other officer authorised by the [State] Government in this behalf may require any money-lender [or any person in respect of whom the Registrar, Assistant Registrar or the officer so authorised has reason to believe that he is carrying on the business of money-lending in the State] [These words were inserted by Bombay 7 of 1955, section 2(a).] to produce any record or document in his possession which in his opinion is relevant for the purpose and thereupon such money-lender [or person] [These words were inserted by Bombay 7 of 1955, section 2 (b).] shall produce such record or document. The Registrar, Assistant Registrar or officer, so authorised may after reasonable notice at any reasonable time enter any premises where he believes such record or document to be and may ask any question necessary for interpreting or verifying such record.]
