Section 10(2) in The United Provinces Cotton Pest Control Act, 1936
(2)Any inspector may, subject to such rules as may be made in this behalf-(i)enter and inspect all places in which any business connected with the ginning or sale of raw cotton or the treatment or sale of seed is carried on;(ii)examine any machinery installed for the treatment of seed;(iii)examine any seed (before or after treatment) for the purpose of ascertaining, whether it has been effectively treated;(iv)examine any records, registers or accounts to the maintenance of which it is prescribed;(v)enter and search without warrant any premises in which he has reason to believe that raw cotton or seed is being kept in contravention of this Act or the rules framed thereunder, provided that no such entry and search shall be made except by, or under the written authority of, an inspector who is a gazetted officer;(vi)exercise such other powers as may be prescribed.
