Section 5(4) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
(4)The Director, or any person appointed under sub-section (1) of section 3, not below such rank and subject to such conditions as may be prescribed, shall, for the purpose of collection of any information or statistics under this Act, have access to any record or document in the possession of the appropriate authority, and may enter at any time during the day any premises where he believes such records or documents are kept, and may inspect, or take copies of, such records or documents or ask such competent person as may be present at such premises any question necessary for obtaining any information required to be furnished under this Act.
