Section 30 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
30. Power to search.
- Where the Controller has reason to believe that any weight or measure, liable to be seized under this Act, or any document or thing in relation to any weight or measure, will be, in his opinion, useful for or relevant to any proceeding under this Act, is secreted in any place, he may search or authorise and officer, not below the rank of an Inspector, to search for, and seize such weight or measure, document or thing and the provisions of sections 102 and 104 of the Code of Criminal Procedure, Samvat 1989 shall apply to every such search.(2)Every authorisation made by the Controller under sub-section (1) shall be deemed to be a warrant referred to in section 96 of the Code of Criminal procedure, Samvat 1989.
