Section 13(1) in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
(1)For the purpose of ascertaining the position, or examining the working of any fruit nursery or place of business where the fruit plants are sold or for any other purpose mentioned in this Act or the rules made there under, the Competent Authority or any person authorized by it or by the State Government in this behalf, shall have the right at all reasonable hours and with or without assistants,—(a)To enter into any fruit nursery or place of business where the fruit plants are sold and to inspect or examine the fruit plants therein;(b)to order the production of any account book, register, record or other document relating to such nursery or such place of business and take or cause to be taken extracts from, or copies of, such a document;(c)to ask all necessary questions and examine any person having control of, or employed in connection with, such nursery.
