Section 13(1) in The Orissa Fruit Nurseries (Regulation) Act, 1997
(1)The competent authority, or any officer authorised by him or the Government, may enter into the premises of fruit nursery and inspect or examine the plant materials or the books of accounts, registers, records or other documents relating to the fruit nursery at all reasonable hours, for the purpose of satisfying him if that the requirement of this Act and the rules are being complied with.
