Section 11(iv) in Chhattisgarh Rice Procurement (Levy) Order 2005
(iv)search and so far may be necessary for the purpose, detain any person or seize rice found in such person's possession in respect of which he has reason to believe that contravention of any of the provisions 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 the production of stocks, so seized in a court and for their safe custody, pending such production.
