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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972

(1)Any police officer not below the rank of a sub-inspector or any forest officer may, with a view to securing compliance with the provisions of this Act or the rules made thereunder or to satisfying himself that the said provisions have been complied with-
(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of tendu leaves;
(ii)enter and search any place;
(iii)seize tendu leaves in respect of which suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened alongwith the receptacle containing such leaves, or the vehicles or boats used in carrying such leaves.