Section 14(2) in The Tamil Nadu Aquaculture (Regulation) Act, 1995
(2)The licensee and all persons employed in connection with the aquaculture unit shall afford the Inspecting Officer all reasonable access and facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession, and to furnish such other information in relation to the aquaculture unit as may be required by such officer.
