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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(d) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959

(d)at all reasonable times enter and search any premises, land, vessel, vehicle or place wherein or in any part of which silkworm is reared or [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]] is stored or is being transported and seize or authorise any person to seize any [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]], including any vessel, [vehicle] [Inserted by Act 30 of 1994 w.e.f. 3.10.1994.] receptacle, apparatus, package or covering in which such [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]] is contained, in respect of which he has reason to believe from personal knowledge or from information given by any person and taken down by him in writing that silkworm disease has occurred or that a contravention of this Act or of any rule or order made thereunder has been or is being committed;