Section 14 in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
14. Power to call for information and records.
- Every authorized wholesaler or fair price shop holder, as the case may be, when so required by general or special directions by the Controller in this behalf shall:-(a)deliver to him all the authorized documents and other records surrendered or given to him under or for the purpose of this order; and(b)furnish such particulars, accounts and information relating to his dealings in and stocks of specified essential commodities as may be required.Explanations. - For the purpose of this clause an authorized wholesaler or fair price shop holder includes a dealer whose authorization has been suspended or cancelled.
