Section 13 in The Maharashtra Fruits Nurseries And Sale Of Fruit Plants (Regulation) Act, 1969
13. Power of entry and inspection.
(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.(2)The licensee and all persons employed in connection with such nursery or such place of business shall afford the Competent Authority or the authorised person all reasonable access and facilities for such inspection and examination as may be required for the purposes aforesaid and shall be bound to answer all questions to the best of their knowledge and belief, to produce documents in their possession and to furnish such other information in relation to the fruit nursery or place of business where fruit plants are sold as may be required by such authority or person.
