Section 8 in The M.P. Electricity Duty Rules, 1949
8. Inspection of books and accounts.
- An Inspector may at any time require a distributor of electrical energy or producer to produce for inspection at the registered or other office of the distributor or producer [or at the office of Electrical Inspector] [Inserted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.] such books and records in his possession or control as may be necessary for ascertaining or verifying the amount of electricity duty payable under the Act.
