Section 9 in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
9. Inspection and returns.
- The owner of any cottage industry-(i)whom an application has been made for State loan to such industry, or(ii)during the continuance of the State loan to such industry, shall-(a)comply with any general or special orders of the Government relating to the inspection of the premises, buildings or plant or stock-in-trade employed or to be employed for the purposes of the industry;(b)permit the inspection by the prescribed person of all accounts relating to the industry;(c)submit the account relating to the industry to such audit as may be prescribed;(d)furnish in the prescribed manner to all prescribed persons full returns of all products manufactured and sold both as regards description and quantity;(e)maintain such accounts as may be prescribed; and(f)furnish such statement as the Government may requires.
