Section 16 in Andhra Pradesh State Public Distribution System Control Order, 2001
16. Power to enter Premises, Inspect, Search and seize stocks of Scheduled Commodities, Ask questions require Production of Documents, etc.
- (i) Any Officer or person authorised by the Government or by the Collector or by the appointing Authority or any officer of the Revenue Inspector/Checking Inspector/Food Inspector (Civil Supplies), Dy. Tahsildar (Civil Supplies)/Dy. Tahsildar (Revenue) or any Gazetted Officer of Vigilance and Enforcement Department, Andhra Pradesh, Hyderabad, may at all reasonable times inspect any stocks of scheduled commodities, supply documents or books, accounts or other documents pertaining to dealing in scheduled commodities and may for the purpose of such inspections. In case of weighment of Scheduled Commodities, the Assistant Legal Metrology Officer appointed by the Weights and Measures Department is also competent to inspect the Fair Price Shop premises.(a)enter the premises of any establishment or shop provided that in exercising the power of entry, due regard shall be paid by such officer or person to the social and religious customs of the occupants of the premises.(b)to summon and enquiry any person with the relevant and necessary questions.(c)Require the production of any document and take or cause to be taken extracts from or copies of such document: and(d)take or cause to be taken the weight or measure of the scheduled commodities found in the premises.(ii)Every person when so required by such officer or person under sub-clause (1) shall allow access to premises, answer all questions to the best of his knowledge and belief, produce the documents in his possession and allow extracts from or copies of any scheduled commodities found in the premises, to be taken.(iii)Such Officer, may in the course of such inspection search for and seize any commodity in respect of which he has reasons to believe that any provision made by his order has been or is being contravened.(iv)The provisions of Section 100 of the Code of Criminal Procedure 1973, relating to search and seizure shall so far as may be, apply to search and seizure under this Order.
