Section 4 in The Orissa Cement (Quality Control) Order, 1987
4. Power of entry, inspection, search, taking samples, seizure etc.
(1)Any Officer authorised by the State Government in this behalf may, with such assistance, if any, as he thinks fit-(a)enter, inspect and search any place or premises, vehicle, vessels or aircraft in which he has reason to believe that contravention of the provisions of this Order is being or is about to be committed:Provided that if any such place or premises found locked up or unoccupied or unattended by or on behalf of the owner or occupier, the same may, in the presence of at least two witnesses, be broken open and entered upon for all or any of the aforesaid purposes.(b)require the owner, occupier or any other person in charge of the place or premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this Order is being made or is about to be committed to produce books of account or other documents before him showing transactions relating to such contraventions;(c)take or cause to take extracts from or copies of any documents showing the transactions relating to such contraventions as and when produced before him or otherwise found in the premises or land;(d)search, seize and remove the stock of cement and the vehicles, vessels or other conveyances used in carrying such cement, and thereafter take or authorise to take all measures necessary for security, the production of the stock of cement and the vehicles, vessels or other conveyances so-seized in a Court and for their safe custody.(2)The provision under Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to searches, and seizures under this clause.
