Section 150 in The City of Nagpur Corporation Act, 1948
150. Power to examine article liable to toll or cess on imports.
- Every person bringing or receiving within the limits of the City any article in respect of which a toll or cess on imports is payable, shall when required by an officer duly authorised by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] in this behalf and so far as may be necessary for ascertaining the amount of tax chargeable,-(a)permit the officer to inspect, examine, Weigh and otherwise deal with the article, and(b)communicate to the officer any information and exhibit to him any bill, invoice or document of a like nature which such person may possess relating to the article.
