Section 6(2) in The West Bengal Anti-Profiteering Act, 1958
(2)Every dealer, unless exempted by an order made in this behalf, shall—(a)keep in the form specified in the Third Schedule a true account of any scheduled article acquired held or sold be him after the commencement of this Act;(b)display in his place of business in a prominent manner so as to be open to public view, a list of those scheduled articles intended for sale the prices or rates of which have been fixed under section 3 in resect of such dealer, with the prices of rates, so fixed in respect thereof;(c)furnish to any officer referred to in sub-section (1), or any police officer referred to in sub-section (2), of section 9, any information in respect of the acquisition or sale by him of any scheduled article mentioned in clause (b);(d)make available to any officer mentioned in clause (c) for his inspection such accounts, registers, vouchers or other documents relating to the import, production, purchase or sale of any scheduled article mentioned in clause (b) or matters connected therewith as may be required by him.
