Section 7A(1) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990
(1)Any officer empowered by the Government in his behalf may require any person liable to pay tax under this Act, to produce before him the accounts, registers, records and other documents and to furnish any other information relating to the entry of motor vehicles into the local areas effected by him as may be necessary for the purposes of this Act.
