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Union of India - Section

Section 10 in The Sugar Control Order, 1966

10. Power to call for Information, etc.

- The Central Government [* * * *] [Omitted by GSR 1747, dated 16-11-1967.] or any person authorised in this behalf by the Central Government may, with a view to securing compliance with this Order, or to satisfy itself [* * *] [Omitted by GSR 1747, dated 16-11-1967.] that any order or direction issued under this Order is complied with,-
(a)require any producer or recognised dealer to furnish within such period or at such intervals as may be specified, such information, returns or reports and in such forms as may be required; and
(b)prescribe the manner in which accounts of any sales, purchases or other transactions of sugar should be kept.