Section 26 in Punjab State Aid to Industries Act, 1935
26. Inspection and returns.
- In any case in which an application for a loan has been made under this Chapter the applicant, and at any time during the currency of a loan that has been granted the borrower, shall be bound -(a)to comply with any general or special order of the Director relating to the inspection of the premises, building, machinery and stock in- hand of the industry;(b)to permit the inspection of all accounts relative to the industry;(c)to furnish full returns of all products manufactured or sold, both as regards description and quantity;(d)to maintain such special accounts and to furnish such statements as the Director may from time to time require; and(e)to submit the accounts of the industry to such audit as the Director may prescribe.
