Section 12(ii) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010
(ii)to seize or order the production of any document, books, register or records in the possession of owner or any person having control of or employed in connection with any brick kiln if he has reason to believe that contravention of the provisions of this Act or the rules made thereunder has been or is being or is about to be committed;
