(1)Any Enforcement Officer may with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with-(a)enter with such assistance as may be necessary any premises where he has reason to believe that any wheat is stored; or(b)examine and seize any books of account or document which in the opinion of such officer would be useful for or relevant to any proceedings in respect any contravention of this Order and return such books of accounts and documents to the person from whom they were seized after copies thereof or extracts therefrom certified under his hand have been taken;(c)search any premises, vehicle or vessel and seize wheat or wheat products in respect of which he has reason to believe that a contravention of this Order has been, is being or is about to be committed and thereafter take or authorise the taking of all measures necessary for securing the production of stock so seized in Court and for their safe custody pending such production.
