Section 26 in The U.P. Scheduled Commodities (Regulation of Distribution) Order, 1989
26. Power of State Government to authorise any person to inspect, etc.
- The State Government may authorise any person other than those referred to in Clause 27 to perform all or any of the functions detailed below-(a)to inspect any stocks of scheduled commodities, books, accounts or other documents pertaining to any scheduled commodities with a view to ensuring that no contravention of this Order is being made and for purposes of such inspection enter any premises used or believed to be used for the sale or distribution or storage of scheduled commodities;(b)to require any person to make any statement or furnish any information or produce any document or article in his possession or under his control relating to the purchase, sale, distribution or storage of any scheduled commodities and any person so required shall comply with such requisition;(c)to inspect any identity card or require any person to give any information in regard to such member, of his household as are included in the identity card.
