Section 7(1) in The U.P. Exercise Books Order, 1977
(1)The prescribed authority may with a view to securing compliance with this Order or to satisfying itself that this order has been complied with-(a)require any person believed to be a dealer to maintain and produce for inspection such books, accounts and records relating to his business or to the stock of exercise books under his custody or control as may be specified:(b)require any dealer or any person employed by a dealer to produce such books, accounts and other documents relating to the stock of exercise books under his custody or control as may be specified;(c)enter with such assistance as may be necessary, and premises where he has reason to believe that any exercise books are stored.(d)exercise and seize any books, accounts or other documents which in the opinion of such Officer would be useful for, or relevant to any proceedings in respect of any contravention of this Order and return such books, accounts and other documents to the person from whom they were seized after copies thereof or extracts therefrom, certified under his hand, have been taken; or(e)search any premises, vehicle or vessel and prepare any inventory or any exercise books found therein, or seize any exercise books in respect of which he has reason to believe that a contravention of this Order has been, is being, or is about to be committed and thereafter take or authorise the taking of all measures necessary after securing the production of stock so seized in court and for its safe custody pending such production;(f)without prejudice to anything contained in sub-clause (1) a dealer engaged in the business of manufacture of any exercise books under his custody or control, as may be specified-(a)maintain and produce for inspection such books, accounts and records relating to his business or to the stock of exercise books under his custody or control, as may be specified;(b)before proceeding to sell, intimate in writing to the prescribed authority from time to time the number of exercise books prepared with such paper and the other specification thereof; and(c)print on the cover of such exercise books, the specified price thereof, the number of pages contained therein and also the words "manufactured from paper of concessional rate allotted by Government of India".
