Section 23(3) in The U.P. Forests Corporation Act, 1974
(3)The Examiner, Local Fund Accounts or any person authorised by him in connection with the audit of accounts of the Corporation shall have the same rights, privileges and authority in connection with such audit as the Examiner, Local Fund Accounts has in connection with the audit of the accounts of a local body and, in particular, shall have right to demand the production of books, accounts, connected vouchers and other documents and papers and to inspect the office of the Corporation.
