Section 16 in The Gujarat Mineral Rights Tax Act, 1985
16. Power to order production of accounts, etc.
- The Taxation Officer or any other officer empowered in this behalf by the State Government, may, for the purpose of assessing tax or for any of the purposes of this Act by order require any holder to produce before him such accounts, registers and documents, and to furnish such information relating to the removal or consumption by him of any specified mineral as may be specified in the order.
