Section 32(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)For the purpose of any enquiry under this Act, the Controller may(a)enter and inspect any building at any time between sunrise and sunset or authorize 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 enquiry at such time and at such place as may be specified in the order.
