Section 15 in Tripura Horticultural Nurseries (Regulation) Act, 2013
15. Power of entry and inspection.
- i. For the purpose of ascertaining the position or examination of the working of any horticultural nursery or place of business, where the horticultural plants are sold or for the purpose of carrying out any other provision of this Act or the rules made there under, the Competent Authority or any person authorized by it or by the State Government in this behalf, shall have the power at all reasonable hours, with or without assistant(s), to -(a)enter into any horticultural nursery or place of business, where the horticultural plants are sold and to inspect or examine the plants therein;(b)order the production of any account book, register, record or other documents relating to such nursery or place of business and take or cause to be taken extracts from such documents and record in such Form as may be prescribed;(c)ask all necessary questions and examine any person having control of or employed in connection with such nursery.ii. The licensee and or all persons employed in connection with such nursery or such place of business, shall afford the Competent Authority or any authorized person(s), 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 horticultural nursery or place of business where plants are sold, as may be required by such authority.
