Section 9 in The (Bihar State) Aid to Industries Act, 1956
9. Inspection and returns.
- In any case in which an application for a loan has been made under this Chapter, the appellant, and at any time during the currency of a loan that has been granted, the grantee, shall be bound-(a)to comply with any general or special order, of the State Government relative to the inspection of the premises, buildings, machinery and stock-in-hand of the industry;(b)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 State Government may, from time to time, require; and(e)to submit the accounts of the industry to such audit as the State Government may prescribe.
