Section 10(1) in The U.P. Essential Commodities (Display of Prices and Stocks and Control of Supply and Distribution) Order, 1977
(1)The enforcement officer or any other gazetted officer not below the rank of Area Rationing Officer authorized by the enforcement officer in this behalf, may with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person incharge of any premises vehicle or vessel in which he has reason to believe that any contravention of this order has been, is being, or is about to be committed to produce any books, accounts or other records showing transaction relating to such contravention;(b)enter, inspect, or break open and search any premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this order has been, is being, or is about to be committed;(c)examine and seize any account books, stock register and other documents which in his opinion would be useful for, or relevant to any proceedings in respect of any contravention of this Order and return such accounts books, stock register and other documents to the person from whom they were seized after copies thereof or extracts therefrom, certified under his hand, have been taken;(d)[Seize] [Inserted by (First Amendment) Order, 1978, vide Notification No. 30 40/XXIX-A-V-1-64-(EC-77, dated 18.3.1978.], confiscate and dispose of any essential commodity, package, covering or receptacle in which such essential commodity is found or any animal, vehicle, vessel or other conveyance used in carrying such essential commodity in accordance with the provisions of Section 6-A of the Essential Commodities Act, 1955 (Act No. X of 1955).
