Section 17 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
17. Power to enter and inspect premises to require information and to summon witnesses.
For the purpose of any inquiry under this Act, the Controller and any person deciding an appeal under [section 12] [Substituted by section 11 of the West Bengal thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with retrospective effect from 1.3.2003) for section 13], may(a)enter and inspect any premises at any time between sunrise and sunset; or(b)authorise any person subordinate to him to enter and inspect any premises between sunrise and sunset; or(c)require, by written order, any person to produce for his inspection such accounts, rent receipts, books or other documents at such time, and at such place, as may be specified in the orderProvided that no premises shall be entered under clause (a) or clause (b) without the consent of the occupier, unless at least twenty-four hours' previous notice in writing has been given.
