Section 20(1) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013
(1)For the purpose of ascertaining the position or examining the concentration of any acid or place of business where the acid are sold or for any other purpose mentioned in this Act or rules made thereunder, the Licensing Authority or any person authorized by him or by the State Government in this behalf, shall have the right at all reasonable hours and with or without assistants -(a)to enter into any shop or place of business where the acids are stored and/or sold and to inspect or examine the concentration of the acid therein;(b)to order the production of any account book, record or other document relating to such business and take or cause to be taken extracts from or copies of such a document(s);(c)to ask all necessary questions and examine any person having control of or employed in connection with, such place of business.
