Section 23 in The Maharashtra Warehouses Act, 1960
23. Inspection.
- For the purpose of satisfying itself that the requirements of this Act and the rules made thereunder are duly complied with, the Prescribed Authority may, at any time during business hours, inspect or cause to be inspected, or examine or cause to be examined any warehouse in respect of which a licence is granted, the machinery or equipment thereof, the goods stored therein, and the account books and records relating thereto.
