Section 6 in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
6. Power to require information, etc.
- The State Government may, by order-(a)require any person to give any information in his possession with respect to any business in jute carried on by him or by any other person;(b)authorize any officer to inspect any books or other documents belonging to, or under the control of, any person and relating to any business in jute, or cause any such books or documents to be inspected;(c)authorize any officer to enter and search any premises and seize any pucca bales or surplus raw jute in respect of which he has reason to believe that any provision of this Act has been, is being, or is about to be, contravened, or to cause such entry, search and seizure to be made.
