Section 14 in The Maharashtra Casinos (Control and Tax) Act, 1976
14. Power to require production of accounts or to inspect accounts.
- The State Government or any officer authorised by it in this behalf may, for the purposes of this Act, at all reasonable times,-(i)require any licensee to produce before it or him accounts or other documents or to furnish any other information; or(ii)inspect the accounts of any licensee.
