Section 17 in The M.P. State Aid to Industries Act, 1958
17. Inspection and returns.
- In any case in which an application for a State aid has been made under this Chapter, the applicant and, at any time during the continuance of the State Aid, the grantee shall be bound-(a)to comply with any general or special order of the State Government relative to the inspection of the premises, buildings, machinery and stock-in-hand of the industry;(b)to permit the inspection of all accounts relative to the industry;(c)to furnish full returns of all products, manufactured or sold both as regards description and quantity;(d)to maintain such special accounts and to furnish such Statements as the State Government may, from time to time, require; and(e)to submit the accounts of the industry to such audit as the State Government may prescribe :Provided that before requiring any grantee to comply with any of the requirements of this section, reasonable notice shall be given to him.
