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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(e) in The Orissa Declaration of Stocks and Prices of Essential Commodities Order, 1973

(e)seize and remove, with such aid or assistance as may be necessary any stock of essential commodities, along with packages, coverings, or receptacles in which such stock is found and the animals, vehicles or vessels used in carrying such stock, if he has reason to suspect that any provision of this order has been, is being, or is about to be, contravened in respect of such stock or any part thereof or in respect of any other stock of essential commodities which, immediately before the contravention, was stored alongwith such stock, and thereafter take or authorise the taking of all measures necessary for securing the production, as expeditiously as possible, of the stocks of essential commodities, packages, coverings, receptacles, animals, vehicles, vessels so seized in a Court of law and for their safe custody pending such production.