Section 23 in The Coir Industry (Registration) Rules, 2008
23. Power to call for returns, etc .-(1) The Board may, by general or special order, direct the holder of a certificate of registration to maintain such records of his business in such form and manner as may be specified and to submit to the Board returns relating to his business in such form as may be specified in such order.
(2)The Chairperson or the Officer authorised by him in this behalf may in writing, with a view to secure compliance with these rules,-(a)require any holder of a certificate of registration to give any information in respect of his business; and(b)inspect any books, accounts or other documents relating to his business.
