Section 5 in The Jute Packaging Materials (Compulsory Use In Packing Commodities) Rules, 1987
5. Power to call for information and samples.
(1)Every producer, who is required under Section 3 to use jute packaging material for packing of commodities, shall furnish to the Competent Authority when so required by an order or orders issued to him, such information in his possession with respect to any commodity or class of commodities or percentage thereof which requires such packing in such form and within such period as may be specified in such order or orders. Every such producer shall also furnish samples of jute packaging material for inspection at such place or places and within such period as may be specified in the said order or orders. The Competent Authority may call for the submission of the return from time to time by every such producer within the date specified by him.(2)If any producer fails to furnish the return referred to in sub-rule (1) within the specified date or furnishes incorrect or defective return, the Competent authority may serve a notice on the producer calling upon him to produce all or any of his accounts relating to commodities produced or manufactured in and removed from his factory.(3)If the producer, after furnishing a return discovers any omission or wrong statement therein, he may with the permission of the Competent Authority make appropriate changes in the return and re-submit it any time before he receives the notice under sub-rule (2).
