Section 14(v) in The Bombay Agricultural Debtors Relief Rules, 1947
(v)Inspection of accounts to be allowed. - The authorised person, unless specially exempted by Government, shall allow such officer as may be appointed in this behalf by Government to inspect the account maintained by him.(vi)Penalty for non-compliance with conditions mentioned in this rule. - Government may in its discretion cancel the authority granted by it for breach of any of the foregoing conditions or for any other reason.
