Section 6 in The Electrical Wires, Cables, Appliances and Accessories (Quality Control) Order, 1993
6. Power to call for information, etc.
- The appropriate authority may, with a view to securing compliance with this Order,-(a)require any person engaged in the manufacture, store for sale, sale or distribution of any electrical wires, cables, appliances and accessories to give such information as it deems necessary in relation to the manufacture, storage for sale, sale or distribution of any electrical wires, cables, appliances and accessories for the implementation of this Order or require any such person to furnish to it samples of any such electrical wires, cables appliances and accessories or any components of any such electrical wires, cabes, appliances and accessories;(b)inspect or cause to be inspected any books or other documents and other electrical wires, cables, appliances and accessories or the components of any such electrical wires, cables, appliances and accessories kept by or belonging to or in the possession or under the control of any person engaged in the manufacture, storage for sale, sale or distribution of any such electrical wires, cables, appliances and accessories ;(c)cause an officer authorised under Para. 8 to enter and search any premises and seize any electrical wires, cables, appliances and accessories in respect of which it has reason to believe that a contravention of this Order has been committed or the said electrical wires, cables appliances and accessories are not of the specified standard ; and(d)the provisions of Sec. 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to the search and seizure under this paragraph.
