Section 11 in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
11. Power of Entry, Search And Seizure.
(1)The Registration Authority or any officer authorised by him, in writing in this behalf may, with in a view to securing compliance with the provisions of this order or to satisfy himself that any such provision had been complied with:-(a)at any time enter and inspect any place or premises which is used or believed to be used for the manufacture distribution or sale of compounded cattle feed, concentrates and mineral mixtures;(b)search or the seizure of any compounded cattle feed, concentrates or mineral mixtures in any place or premises together with packages, covering, receptacles containing such compounded cattle feed, concentrates or mineral mixtures where he has reasons to believe that the contravention of the provisions of this order has been is being or is about to be caused:Provided that in exercising the power of entry and search under this clause due regard shall be paid by the Registration Authority or any officer authorised by him, as the case may be, to the social and religious customs or the occupants of the place or premises so entered and searched.(2)The provisions of section 100 of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974) relating to search the seizure shall, so far as may be, apply to searches and seizure made under this Order.(3)Every dealer including his agent or servant in-charge of the Place or premises which is searched or sought to be searched under the provisions of clause (1) shall allow the authority making the demand and access to such place or premises and shall also answer truthfully and to the best of his knowledge or belief all questions put to him.
