Section 30 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
30. Powers of entry, search and seizure etc.
(1)The Licensing Authority or any Executive Magistrate or Police Officer not below the rank of Deputy Superintendent of Police or any Tehsildar or any Officer of the Food & Civil Supplies Department not below the rank of Enforcement Inspector or any other officer of the Government not below the rank of an [Enforcement] [Substituted by S.O. 217, dated 17.3.87] Inspector oft he Food & Civil Supplies Department and authorised by the State Government in this behalf, within his jurisdiction, may, with a view to securing the compliance of this Order or to satisfy himself that this order has been complied with, with such assistance, if any, as he think fit:-(a)require, the owner, occupier or any other person incharge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order has been or is being or is about to be made, to produce any books of accounts or documents showing transaction 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 the provisions of this Order has been, is being or is about to be made;(c)seize any books of accounts and documents which in his opinion may be useful for, or relevant to, any proceedings under the Essential Commodities Act, 1955 [Central Act 10 of 1955). The person] [Substituted by S.O. 217, dated 17.3.87] from whose custody such books of accounts or documents are seized shall be entitled to make copies thereof or to take extracts therefrom in the presence of an officer having the custody of such books of accounts or documents;(d)search, seize and remove stocks of trade articles alongwith the packages coverings or receptacles in which such stock is found, if he has reasons to believe that any provision of this Order has been or is being or is about to be contravened in respect of such stock or any part thereof and may also search, seize and remove the animals, vehicles, vessels or other conveyance used in carrying the said trade article in contravention of the provisions of this Order and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of trade article and the animals, vehicles, vessels or other conveyances so seized before the Collector and for their safe custody pending such production; and(e)for the purpose of such inspection etc. ask any person all necessary questions.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.
