Section 6 in The West Bengal Jute (Control of Prices) Act, 1950
6. Power to require information, etc.
- The State Government or any officer authorised in this behalf by the State Government may, with a view to securing compliance with this Act, -(a)require any person to give any information in his possession with respect to any business in jute carried on by that or any other person;(b)inspect or cause to be inspected any books or other documents belonging to or under the control of any person relating to any business in jute;(c)enter and search, or authorise any person to enter and search, any premises, and seize, or authorise any person to seize, any pucca bales or surplus raw jute in respect of which he has reason to believe that a contravention of this Act has been committed.
