Section 46(1) in Jammu and Kashmir Chit Funds Act, 2016
(1)Without prejudice to the provisions of any law for the time being in force in the State, the Registrar or an officer authorised by the Government in this behalf may inspect chit books and all the records of a chit during working hours on any working day at the premises of the foreman with or without giving notice and it shall be the duty of every foreman to produce to the Registrar or the officer so authorised, all such books and records as are in his custody or power and to furnish him with any statement or information relating to the chits as he may require from the foreman within such time as he may specify.
