Section 9 in The Levy Sugar Price Equalisation Fund Act, 1976
9. Power to require producers to maintain accounts, etc.—
The Central Government may, if it is satisfied that it is expedient or necessary so to do for carrying out the provisions of this Act, by an order, direct any producer to maintain such books of account and other records in relation to levy sugar as it may think fit and to produce such books of account and other records for inspection and may also direct such producer to furnish such information relating to levy sugar as may be specified in the order.
