Section 10(h) in Karnataka Motor Vehicles Taxation Act, 1957
(h)The [taxation authority] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977] may, for the purposes of this section, require the fleet owner to produce before him any transport vehicle or any accounts, registers, records, or other documents or to furnish any information or may examine the vehicles or the accounts, registers, records or other documents and the fleet owner shall comply with any such requirement made of him.
