Section 7(1) in The Light Diesel Oil (Fixation of Ceiling Prices) Order, 1973
(1)Any officer authorised in this behalf by the State Government in relation to an area in a State may, with a view to securing compliance, with this Order or to satisfying himself that this Order has been, complied with and with such assistance, if any, as he thinks fit-(a)enter, inspect, or break open and search any place or premises, vehicle or vessel which he has reason to believe has been or is being used for the contravention of this Order, and(b)search, seize and remove stocks of Light Diesel Oil and animals, vehicles, vessels or other conveyance used in carrying Light Diesel Oil in contravention of the provision of this Order, and thereafter take or authorise the taking of all measures necessary for securing the production of the said stocks and the animals, vehicles, vessels or other conveyance so seized, in a court and for their safe custody pending such production.
