9. Duty of owner, occupier or person incharge to give facilities for inspection by authorised officer.
(1)Every owner, occupier or person incharge of any land, building, vehicle or place in a controlled area shall give all reasonable facilities to the officer authorised under sub-section (1) of Section 8, to inspect such land, building, vehicle or place.(2)Whoever contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to twenty rupees.
