Section 30(1) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
(1)Any officer empowered by the State Government in this behalf, may for the purpose of this Act, require any dealer carrying on business in any goods to-produce before him the accounts and other documents and to furnish any information relating to the stocks of the goods of or purchases, sales and deliveries of the goods brought into the local area and also any other information relating thereto.
