Section 76BB(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)The person authorised under sub-section (1) shall, for the purpose of an enquiry under this section, have the following powers, namely,-(a)he shall at all limes have free access to the books, accounts and documents belonging to the Development Authority and may summon any person in possession and responsible for the custody of such books, accounts and documents to produce the same;(b)he may summon any person who he has reason to believe has knowledge of any of the affairs of the Development Authority to appear before him and may examine such person on oath.
