Section 9(1)(e) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

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State of Manipur - Subsection

Section 9(1)(e) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(e)seize and remove, with such aid or assistance as may be necessary, the entire quantity of any stock of cooking gas along with the vehicle or vessels or any other conveyances used in carrying such stock if he has person to suspect that any provision of this order has been, is being or is about to be, contravened in respect of such stock and thereafter, takes or authorise the taking of, all measures necessary for securing the production of the stock of cooking gas, vehicle vessels or other conveyance so seized before the Collector having jurisdiction under the provisions of Section 6-A of the Essential Commodities Act, 1955 (10 of 1955) and or their safe custody pending such production :

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State of Manipur - Subsection

Section 9(1)(e) in The Manipur Cooking Gas (Licensing and Control) Order, 1986