Section 47(3) in Himachal Pradesh Waqf Rules, 2016
(3)The Chief Executive Officer or any officer of the Himachal Pradesh Waqf Board duly authorized by him in this behalf shall, be entitled at all reasonable time to inspect, in any public office, any record, registers or other documents relating to a waqf, movable or immovable properties which are waqf properties or are claimed to be waqf properties and it shall be the duty of the officer in charge of such public office to afford all facilities and assistance as may be necessary or reasonably required with regard to the inspection.
