Section 22 in The Bengal State Aid To Industries Act, 1931
22. Inspection and returns.
- The owner of any industry -(i)when an application has been made for State aid to such industry; or(ii)during the continuance of State aid to such industry in any of the forms specified in clauses (a), (b), (c), (d) and (e) of sub-section (1) of section 19 shall-(a)comply with any general or special order of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] relating to the inspection of the premises, buildings or plant or stock-in-trade, employed, or to be employed, for the purposes of the industry;(b)permit the inspection by the prescribed person; of all accounts relating to the industry;(c)submit the accounts relating to the industry to such audit as may be prescribed;(d)furnish in the prescribed manner to the prescribed person full returns of all products manufactured and sold both as regards description and quantity;(e)maintain such special accounts as may be prescribed ; and(f)furnish such statements as the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may require,
