Section 7 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
7. Power of entry, inspection, search, seizure, etc.
(1)For the purpose of ascertaining the position or examining the working of any saw mill [x x x] [The words 'and saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] or with a view to secure compliance of the provisions of this Act and the rules made thereunder, the licensing officer or any other persons authorised by the licensing officer in this behalf may,-(a)enter and inspect saw mill [x x x] [The words 'and saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).];(b)examine and for this purpose order the production of any documents, books, registers or records in the possession or power of any person having the control of, or employed in connection with, any saw mill [x x x] [The words 'and saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).];(c)search any person or search any premises, vehicle, machine, tools and equipments used or intended to be used in contravention of the provisions of this Act and rules made thereunder and may stop any vehicle or persons for the purpose;(d)seize any wood, plants and machinery, tool, vehicle and any other article which he suspects is already involved or used or is about to be involved or used in contravening the provisions of this Act or rules made thereunder.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (No. 2 of 1974), relating to search and seizure shall so far as may be, apply to searches and seizure under this section.
