Section 13(2) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(2)The nurseryman or his agent, or any person employed therein in connection with the fruit nursery, shall afford all reasonable access and facilities for the inspection and examination as may be required for the aforesaid purpose by the competent authority or the authorised officer, as the case may be, and shall be bound to furnish all information, books of accounts, registers, records and other documents in relation to the fruit nursery as may be required by such authority or officer, as the case may be.
