The licensing authority or any other officer [appointed by thee State Government in this behalf] [Substituted by Notification No. 15953-dated 21.6.1985.] may with such-assistance. If any as he thinks fit-(a)require the owner, occupier or any other person in charge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of any 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 of accounts or their documents showing transactions relating to such contravention;(b)enter, inspect or break open and search any place or premises, vehicle or vessel in which he has reason to believe that any contravention of any 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;(c)take to cause to be taken, extracts from or copies of any documents showing transactions relating to such contravention which are produced before him;(d)search, seize and remove the stock of kerosene and the vehicles, vessels or other conveyances used in carrying the kerosene in contravention of the provisions of the Order, or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of Kerosene and vehicles vessels or other conveyances so seized, in a Court and for their safe custody pending such production :Provided that in exercising the powers of entry and search under this Clause, due regard shall be paid by the authority concerned to the social and religious customs to be occupants of premises:Provided further that the breaking open and search of premises shall be made in the presence of two witnesses residing in the locality.
