Section 8(iv) in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
(iv)take samples of aviation turbine fuel and / or seize any of the stocks of aviation turbine fuel which the officer has reason to believe has been or is being or is about to be used in contravention of this order and hereafter take or authorise the taking of all measures necessary for securing the production of stocks items so seized before the collector having jurisdiction under the provision of the essential commodities Act, 1955 (10 of 1955) and for their safe custody pending such production.
