Section 14 in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
14. Powers of entry and inspection of nurseries.
(1)For the purpose of ascertaining the position and examining the working of any fruit and ornamental plant nursery or for any other purpose mentioned in this Act, or the rules made thereunder, the competent authority or any person authorised by it or by the Government in this behalf, shall have the right at all reasonable hours and with or without assistants,-(a)to enter into any nursery and to inspect or examine the fruit and ornamental plants therein;(b)to order the production of any account book, register, records or other documents, relating to such nursery and take or cause to be taken extracts from or copies of such documents;(c)to ask all necessary questions and examine any person having control of, or employed in connection with, such nursery.(2)The licensee, and all persons employed in connection with the nursery, shall afford the competent authority or the authorised person all reasonable access and facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the fruit and ornamental plants nursery as may be required by such authority or person.
