Section 11 in The Punjab Fruit Nurseries Act, 1961
11. Powers of inspection.
(1)The competent authority or any person not below the rank of an Agriculture Inspector, authorised by it in this behalf may, at reasonable hours and with or without assistants, enter any fruit nursery and inspect and examine the fruit plants therein, and the registers, books of account and records relating thereto, for the purpose of satisfying itself that the requirements of this Act and the rules thereunder are being complied with.(2)The licensee shall afford the competent authority or the person authorised by it all reasonable access and facilities for such inspection and examination as may be required for the purpose aforesaid and shall be bound to furnish such information relating to the fruit nursery as may be required by such authority or person.
