Section 87D(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)Every District Magistrate, Additional District Magistrate, Sub-Divisional Magistrate, Executive Magistrate, Mamlatdar or any officer of the Directorate of Health Services not below the rank of Health/Medical Officer or any officer of the Directorate of Food and Drugs Administration not below the rank of Food Inspector, within the local limits of the area for which he/she is so authorized, or any Police Officer not below the rank of Police Sub-Inspector or any other Officer empowered by the Government by general or special order, within the local limits of the area for which he is so authorized, may,-(a)enter and search at all reasonable times, with such assistants, if any, as he may consider necessary, any place, building or conveyance, in which he has reason to believe that an offence of dealing in injurious food articles prohibited under this Chapter, has been or is being committed;(b)seize the prohibited injurious food articles along with the conveyance or any other mode employed for carrying out the offence;(c)examine any record, register, document or any other material or object found in any place mentioned in clause (a), and seize the same if he has reason to believe that it may furnish evidence of the commission of offence punishable under this Act.
