Section 23(1) in Tripura Foodgrains (Distribution) Control Order, 1972
(1)Any person authorised by the Director in this behalf may-(a)enter any premises used or believed to be used for the sale, distribution or storage for sale or distribution of any foodgrains and inspect any such premises and any foodgrains therein or thereon ;(b)require any person to make any statement or furnish any information or to produce any document or article in his possession or under his control relating to the purchase, sale, distribution or storage of any foodgrains and every person so required shall comply with such requisition;(c)require any person to render any account or to produce books, accounts or other documents relating to, or believed to be relating to, the purchase, sale, distribution or storage of any foodgrain and every person so required shall comply with such requisition ;(d)take or cause to be taken extract from or copies of any document relating to the purchase, sale, distribution or storage of any foodgrains which is produced under Clause (b), or Clause (c) or otherwise found in any such premises ;(e)test or cause to be tested the correctness of any weights or measures used or believed to be used in any transaction relating to the sale or distribution of any foodgrains ;(f)take or cause to be taken the weight of all or any of the foodgrains found in any such premises :Provided that in entering upon and inspecting any premises the person so authorised shall have due regard to the social and religious customs of the person occupying the premises.
