Section 14 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
14. Power of entry and inspection.
(1)For the purpose of carrying out the provisions of this Act or the rules made thereunder, the Inspecting Officer may, at all reasonable hours and with or without assistance,-(a)enter into any aquaculture unit and inspect or examine the aquaculture land or its water spread area;(b)order the production of any account book, register, record or other document relating to such aquaculture unit and take or cause to be taken extracts from, or copies of, such document;(c)ask all necessary questions and examine any person having control of, or employed in connection with, such aquaculture unit.(2)The licensee and all persons employed in connection with the aquaculture unit shall afford the Inspecting Officer 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 aquaculture unit as may be required by such officer.(3)Where the Inspecting Officer, on inspection under sub-section (1), is satisfied that the licensee has contravened any of the provisions of this Act or the rules made thereunder or any of the conditions subject to which the licence was granted, the Inspecting Officer shall report the fact together with relevant particulars to the Director,(4)On receipt of the report under sub-section (3), if the Director is satisfied that the licensee has contravened any of the provisions of this Act or the rules made thereunder or any of the conditions subject to which the licence was granted, he may make such order as he thinks fit:Provided that no order under this sub-section adversely affecting the ; licensee shall be made unless the licensee has had a reasonable opportunity of making his representation.
