(d)[ inspect or direct or authorise any person to inspect any accounts, books, registers or other documents belonging to or under the control of a producer of sugar or his agent or under the control of the owner or the agent of such owner, of a crusher not belonging to a grower or a body of growers of sugarcane, or a power-crusher, or a khandsari unit or a co-operative society relating to any of the matters specified in sub-clauses (a), (b) or (c).] [Substituted by G.S.R. 1456, dated 2nd August, 1968.]
