Section 20(2) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(2)Licensee and all persons employed in connection with such shop or such place of business shall allow the Licensing Authority or person authorized by him or State Government, all reasonable access and offer 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 retail shop or place of business where acids are sold as may be required by such authority or person.
