Section 19 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
19. Power of Controller to make inquiries and inspections.
(1)For the purpose of any inquiry under this Act, the Controller may-(a)enter and inspect any building at any time between sunrise and sunset or authorise any officer subordinate to him to so enter and inspect any building:Provided that no building shall be entered, without the consent of the occupier, unless at least twenty four hours' previous notice in writing has been given; and(b)by written order, require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the inquiry, at such time and at such place, as may be specified in the order.(2)The Controller shall, in so far as such powers are necessary for carrying out the provisions of this Act, have power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means and so, so far may be, in the same manner as is provided in the case of a Court by the Code of Civil Procedure, 1908 (V of 1908).
