Section 417A(2) in The M.P. Municipal Corporation Act, 1956
(2)Any officer so deputed may, for the purpose of making such enquiry, inspection or examination, inspect the condition of any part of the city and may require the Commissioner-(a)to produce any record, correspondence, plan or document which is in his possession or under his control or which is recorded or filed in his office or in the office of any officer or servant of the Corporation; or(b)to furnish any report, return, plan, estimate, statement, account or statistics, and may examine such witnesses as he thinks fit.
