Section 14(1) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(1)Any police officer not below the rank of Sub-Inspector or any other person authorised by the State Government may, with a view to securing compliance with the provisions of this Act or the rules made thereunder or to satisfying himself that the said provisions have been complied with -(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of a [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce;(ii)enter and search any place;(iii)seize [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in respect of which he suspects that any provision of this Act; or the rules made thereunder has been, is being or is about to be contravened along with the receptacle containing such produce or the vehicles or boats used in carrying such produce.
