Section 19 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
19.
A licensing authority or any officer empowered in writing whether generally or specifically by the Textile Controller or the licensing authority in this behalf may, with a view to secure compliance with this order,-(a)require any person to give any information in his possession in respect of any business carried on as a dealer by himself or through any other person, and any person so required shall give such information;(b)inspect or cause to be inspected any books or documents, and any stock of controlled cotton cloth yarn belonging to or under the control of any person may take such books or documents into his possession;(c)enter and search, authorise any person to enter and search, any premises, place or vehicle and seize or authorise any person to any article in respect of which the authority or officer has reason to believe that a contravention of this order has been committed.
