Section 9 in The M.P. Electricity Duty Rules, 1949
9. Power of entry of Inspecting Officers.-
Any Inspector, together with his assistants, may enter any premises where energy is or is believed to be supplied or consumed by a distributor of electrical energy or producer and shall have access to and may examine any mater installed in the premises at all reasonable times for the purpose of-(i)verifying the statements made in the books of accounts kept and returns submitted by the distributor or producer;(ii)verifying the reading and accuracy of the mater; and(iii)verifying particulars or ascertaining information required in connection with the levy of electricity duty :Provided that before entering the premises the Inspector shall give reasonable notice.
