Section 7 in Punjab Public Distribution System (Licensing and Control) Order, 2003
7. Power of search and seizure.
- [Section 3] - (1) District Controllers, Food, Civil Supplies and Consumer Affairs, District Food, Civil Supplies and Consumer Affairs Officers, Inspector Grade-I, Food, Civil Supplies and Consumer Affairs and Inspector Grade-II, Food, Civil Supplies and Consumer Affairs shall be competent of inspect or summon such record or documents as may be considered by him necessary for examination and take extracts or copies of any records or documents produced before him.(2)If the said authorities have reason to believe that there has been any contravention of the provisions of this order or with a view to securing compliance with this order, he may enter, inspect or search the fair price shop or any premises relevant to transactions of business of the fair price shops.(3)The said authorities may also search, seize or remove such books of accounts or stocks of essential commodities where such authority has reason to believe that these have been used or will be used in contravention of the provisions of this order.(4)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure shall so far as may be apply to search and seizure under this order.
