Section 28(1) in The West Bengal Premises Tenancy Act, 1956.
(1)For the purposes of any inquiry or discharge of his duties under this Act, the Controller may -(a)after giving not less than twenty-four hours' previous notice in writing, enter and inspect, or authorise any officer subordinate to him to enter and inspect, any premises at any time between sunrise and sunset; or(b)by written order require any person to produce for his inspection such accounts, rent receipts, books or other documents, relevant to the inquiry, at such time and at such place, as may be specified in the order.
