Section 50 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
50. Inspection, enquiry, submission of statements etc.
(1)The officer authorised by the State Government by general or special order in this behalf (hereinafter in this Chapter referred to as "the authorised officer)" may-(a)inspect or cause to be inspected the accounts and offices of the Authority, the Truck Terminal and any other establishment controlled by the Authority;(b)hold enquiry in the affairs of the Authority;(c)call for any return, statement, accounts or report which he may think fit to require such Authority to furnish;(d)call for and examine the proceedings of the Authority;(e)require the Authority to take into consideration,-(i)any objection which appears to him to exist to the doing of anything which is about to be done by or is being done by or on behalf of such Authority, and to make a written reply within a specified or reasonable time stating its reasons for doing such thing; or(ii)any information which he is able to furnish and which, appears to him to necessitate the doing of a certain thing by such Authority, and to make a written reply to him within a specified of reasonable time stating its reasons for not doing such thing;(f)direct that anything which is about to be done should not be done, pending consideration of the reply; and(g)direct that anything which it required to be done, but is not being done, should be done which such time as he may specify.(2)If the Authority fails to comply with the order made or direction issued under sub-section (1), the authorised officer may direct the Chief Executive Officer to comply with such order and the Chief Executive Officer shall immediately comply with such direction.
