Section 15(2) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
(2)The licensee and all persons employed in connection with the nursery shall afford the competent authority or the authorized person all reasonable access and facilities for such inspection and examination as may be required for the said purpose 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 Horticulture Nursery as may be required by such authority or person.
