- (i) The [Licensing Officer or any other officer of the Government of India or the State Government authorised by him in this behalf] [Substituted by S.O. 2964, dated 27th June, 1983, for the words 'Licensing Officer' (w.e.f. 23rd June, 1983).] may with a view to securing compliance with this Order, -(a)require any licensee to give any information in his possession with respect to the foodstuffs stored by him in cold storage ;(b)enter, inspect and search any premises where the cold storage is installed to run at any time with a view to satisfy himself that the requirement of this Order are being complied with;(c)Prohibit by an order in writing further storage or disposal of any foodstuffs in respect of which he has reason to believe that any contravention of this Order has taken place;(d)prohibit a licensee by an order in writing from appointing a person to act as an operator if he has reason to believe that the person has not got the requisite qualification or knowledge or experience of the job.(ii)Every licensee shall be bound to furnish such information as may be required by the [Licensing Officer or any other officer of the Government of India or the State Government authorised by him in this behalf] [Substituted by S.O. 2964, dated 27th June, 1983, for the words 'Licensing Officer' (w.e.f. 23rd June, 1983).] and afford all necessary facilities to him for the purpose of exercising his powers under paragraph (b) of sub-clause (1).(iii)Subject to the provision of this clause the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search, so far as may be, apply to searches under this clause.
