Section 15(1) in Telangana Registration of Horticulture Nurseries (Regulation) Act, 2010
(1)With a view to examine the working of any Horticulture Nursery or for any other purpose mentioned in this Act, and the rules made thereunder, the competent authority or any person authorized by him or by the Government in this behalf, shall have the right at any reasonable time and with or without assistants,-(a)to enter into any Horticulture Nursery and to inspect or examine the Horticulture Plants therein;(b)to order the production of any account books, register, record or other documents relating to such nursery and under proper receipt take or cause to be taken extracts from or copies of such document;(c)to ask all necessary questions and examine any person having control of, or employed in connection with such nursery.
