Section 4 in The M.P. Cotton (Statistics) Act, 1947
4. Right of access, inspection and search.
- The Director or any person authorised by him in writing in this behalf shall, for the purpose of collecting any statistics required under Section 3 or for testing the accuracy of any return submitted under Section 3 have access to every relevant document, book of account or other record in the possession of any owner or trader and may at any reasonable time between sunrise and sunset with or without notice to such owner or trader, as the case may be, enter any premises wherein he believes such document, book or other record to be, and examine and take copies of, or extract from the document, book of account or other record. The Director or the person so authorised may ask any question and make an enquiry necessary for obtaining any information required for the aforesaid purpose and shall also have access to any premises where he has reason to believe that cotton is stocked.
