Section 8(ii) in U.P. Industrial Disputes Act, 1947
(ii)authorise any person to enter or search any premises, or to inspect and seize any books or other documents or articles belonging to or under the control of any person which the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] or the officer making the order may consider necessary for enforcing such order.
