Section 12 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
12. Power to obtain information.
- The Government or the competent authority may, with a view to carrying out the purposes of section 3, or section 6, or section 7, by order require any person to furnish to such officer as may be specified in the order, such information in his possession as may be specified relating to any motor vehicle which is requisitioned or intended to be requisitioned under this Act.
