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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(a) in The Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979

(a)require the owner, occupier or any other person in charge of any place, premises, vehicle or vessel in which motor spirit and/or high speed diesel oil is stored, kept or being carried, where he has reason to believe that any contravention of the provisions of this Order has been, is being or is about to be committed, to produce any books, accounts or other documents or furnish such information relating to motor spirit and/or high speed diesel oil or transactions relating thereto as may be required;