Section 43 in The Monopolies And Restrictive Trade Practices Act, 1969
43. Power to call for information .-Notwithstanding anything contained in any other law for the time being in force, the Central Government may, by a general or special order, [call upon the owner of any undertaking] to furnish to that Government periodically or as and when required any information concerning the activities carried on by the undertaking, the connection between it and any other undertaking, including such other information relating to its organisation, business, cost of production, conduct, trade practice or management, as may be prescribed to enable that Government to carry out the purpose of this Act.
