Section 9(a) in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
(a)require the owner, occupier or any other person incharge of a power-crusher or power driven Gur or Khandsari unit in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be committed, to produce any books, accounts or other documents showing.transactions relating to such contraventions;
