Section 13(2) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
(2)The licensee and all persons employed in connection with such nursery or such place of business shall afford the Competent Authority or the authorised person all reasonable access and facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the fruit nursery or place of business where fruit plants are sold as may be required by such authority or person.
