(1)Every licensed dealer, and every licensed refiner and every certified goldsmith shall, if so required by the Gold Control Officer,-(a)produce before him any accounts, register or other documents, and(b)furnish to the Gold Control Officer any information relating to any gold owned by him or in his possession, custody or control or to the acceptance, receipt, acquisition, sale, delivery, transfer or other disposal of any gold by him.(2)Every account, register and other document relating to any gold or the acceptance, acquisition, receipt sale, delivery, transfer or other disposal thereof and any gold owned by or in the possession, custody or control of any licensed dealer or refiner or certified goldsmith, wherever kept, shall be liable to be inspected by any Gold Control Officer and such officer may, for the purposes of such inspection, enter, at any reasonable time, the business premises of a licensed dealer or refine or certified goldsmith.
