Section 14 in Agricultural And Processed Food Products Export Development Authority Act, 1985
14. Returns to be made by exports.-
(1)Every exporter, referred to in sub-section (1) of section 12, shall furnish to the Authority at the prescribed time and in the prescribed manner such returns as may be prescribed.(2)The Authority may authorise a member or any of its officers to inspect any processing plant or any other establishment of the exporter at any time to verify the accuracy of any return made under this section.
