Section 34(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(3)For the purpose of holding any inquiry or discharging any duty under this Act, the Rent Court may-(a)after giving not less than twenty-four hours notice in writing, enter and inspect or authorize any officer, subordinate to him, to enter and inspect, any premises at any time between sunrise and sunset;(b)by written order, require any person to produce for his inspection such books or documents relevant to the inquiry, at such time and at such place as may be specified in the order.
