Section 5(a) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
(a)enter any place which is or which he has reasons to believe to be used as a factory or purchasing centre or any place where sugarcane intended for use in a factory is weighed or payment is made therefor and make examination of the weigh bridge and of any records, registers and accounts maintained in connection with the purchase of sugarcane; provided that he shall not enter any portion of such factory other than the weigh bridge, the cane carriers, premises and the office of the factory;
