Section 8(1) in The Bihar Saw Mills (Regulation) Act, 1990
(1)For the purpose of ascertaining the position of, examining the working of, any saw mill or saw pit or with a view to secure compliance of the provisions of this Act and the Rules made thereunder, the Licensing Officer or any other person authorised by the Licensing Officer in this behalf may,-(a)enter and inspect any saw mill and saw pit;(b)examine and for this purpose order the production of any document, book, register or records in the possession or power of any person having the control of or employed in connection with, any saw mill and saw pit;(c)search any person or search any premises, vehicle, machine, tools and equipments used or intended to be used in contravention of the provisions of this Act and Rules made thereunder and may stop any vehicle or person for this purpose;(d)seize any wood, plants and machinery, tools, vehicle and any other article which he suspects is already involved or used or is about to be involved or used in contravening the provisions of this Act or Rules made thereunder.
