(5)Without prejudice to the generality of the power conferred by sub-sections (1) and (3), any order made thereunder may provide-(a)for requiring persons engaged in the production, supply or distribution of, or trade and commerce in, tea or tea waste to maintain and produce for inspection such books, accounts and records relating to their business and to furnish such information relating thereto as may be specified in the order;(b)for such other matters, including in particular the entering and search of premises, vehicles, vessels and aircraft, the seizure by a person which such person has reason to believe that a contravention of the order has been, is being or is about to be committed, the grant or issue of licences, permits or other documents and the charging of fees therefor.
