Section 10A(1) in The Kerala Money-Lenders Act, 1958
(1)Any Inspector, Licensing Authority or Appellate Authority may, for the purpose of this Act, by notice, require any money-lender,-(a)to produce or cause to be produced before him any accounts, registers, records or other documents; or(b)to furnish or cause to be furnished any other information relating to his business and such money-lender shall comply with such requisition.
