Section 7(2) in The Maharashtra Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2009
(2)The Seed Inspector, if he has reason to believe that any person dealing in trade of cotton seed has contravened any of the directions issued by the Controller, or that the quality of the cotton seed supplied by such person is of suspicious nature or that any person is about to commit an offence in respect of cotton seed, shall enter and search any premises and draw samples and detain or seize or seize the stock of cotton seed and records and after receiving the report of Seed Analyst, shall take all future action as specified in this Act.
