Section 29(2) in The M.P. Accommodation Control Act, 1961
(2)For the purposes of holding any inquiry or discharging any duty under this Act, the Rent Controlling Authority may,-(a)after giving not less than twenty-four hours' notice in writing, enter and inspect any accommodation at any time between sunrise and sunset; or(b)by written order, require any person to produce for his inspection, all such accounts, books or other documents relevant to the inquiry at such time and at such place as may be specified in the order.
