Section 8 in The Aviation Turbine Fuel (Regulation of Marketing) Order, 2001
8. Power of search and seizure.
- (A) any Gazetted Officer of the Central or State Government or any Police Officer not below the rank of deputy superintendent of police duly authorised, by general or special order by the Central Government or State Government as the case may be or any officer of the concerned oil company duly authorised in this behalf not below the rank of sales officer may, with a view to securing compliance of the provisions of this order, or for the purpose of satisfying himself that this order or any order made thereunder has been compiled with -(i)enter and search any place or premises being made use of or suspected to be made use of with respect to which there is reason to believe that the provisions of this order have been /are being or are about to be contravened;(ii)stop and search any person or vehicle or receptacle used or intended to be used for movement of aviation turbine fuel;(iii)inspect any book of accounts or other documents or any stock of aviation turbine fuel used or suspected to be used in contravention of the provisions of this order;(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.(B)while exercising the power of seizure provided under para 8 (A) (iv) the authorised officer shall record in writing the reasons for doing so, a copy of which shall be given to the oil company, transporter, consumer or any other concerned person.(C)the provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure shall, as for as may be, apply to searches and seizures under this order.
