Section 22(1) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(1)For the purpose of any enquiry under this Act the Controller may-(a)enter and inspect any building at any time between sunrise and sunset or authorise any officer subordinate to him to so enter and inspect any building:Provided that no building shall be entered, without the consent of the occupier, unless at least twenty four hours' previous notice in writing has been given; and )(b)by written order, require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the enquiry; at such time and at such place as may be specified in the order.
