Section 35(1) in The Tea (Distribution and Export) Control Order, 2005
(1)The Licensing Authority or any officer of the Tea Board, not below the rank of Inspectors, specially authorised by him in writing in this behalf, may enter and search at any time any land, building premises, vessels, air-craft or plant or machinery upon or in which the Licensing Authority has reason to believe that tea is stored, carried, distributed or sold in contravention of the provisions of this Order and may seize any tea or product of tea which appears to be stored, carried, distributed or sold in contravention of the provisions of this Order.
