6. Power to call for information or to furnish samples.—
(1) The Central Government may, by
order, require any manufacturer to furnish, for the purposes of this Act,—
(a) such information in his possession with respect to any manufacturing activity or business
carried on by him or by any other person to any officer or authority specified by it in such form and
within such period as may be specified by that Government in the order;
(b) such samples of any articles manufactured by him or by any other person for inspection by
such officer or authority, at such places and within such period as may be specified by it in the order.
(2) Where any order has been issued to any manufacturer under sub-section
(1), he shall comply with
such order.
