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[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(j) in The Bombay Essential Commodities and Cattle (Control) Act, 1958

(j)for any incidental and supplementary matters, including in particular the entering and search of premises, vehicles and vessels, the seizure by a person authorised to make such search of any articles in respect of which such person has reason to believe that a contravention of the order has been, is being or is about to be committed, and of any vehicle, vessel or animal which he has reason to believe has been, is being or is about to be used for carrying such articles, the grant or issue of licences, permits or other documents, and the charging of fees therefore.