Section 20 in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
20. Power of entry and inspection.
(1)For the purpose of ascertaining the position or examining the concentration of any acid or place of business where the acid are sold or for any other purpose mentioned in this Act or rules made thereunder, the Licensing Authority or any person authorized by him or by the State Government in this behalf, shall have the right at all reasonable hours and with or without assistants -(a)to enter into any shop or place of business where the acids are stored and/or sold and to inspect or examine the concentration of the acid therein;(b)to order the production of any account book, record or other document relating to such business and take or cause to be taken extracts from or copies of such a document(s);(c)to ask all necessary questions and examine any person having control of or employed in connection with, such place of business.(2)Licensee and all persons employed in connection with such shop or such place of business shall allow the Licensing Authority or person authorized by him or State Government, all reasonable access and offer facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the retail shop or place of business where acids are sold as may be required by such authority or person.
