Section 5 in The Non-Pressure Stove (Quality Control) Order, 1990
5. Power of entry, search and seizure.
- [(1) Any Officer of the State Government, not below the rank of an Inspector, in the Food and Civil Supplies Department or in any other department, duly authorised by a notification published in the official Gazette by such State Government may, with a view to carry out the provisions of this Order, or for the purpose of satisfying himself that this Order or any Order made thereunder has been complied with,-(a)enter and search any place, premises or factory which the officer has reason to believe, has been, or is being or is about to be, used for the contravention of this Order;(b)seize stocks of non-pressure stoves, raw material or components which the officer has reason to believe has been, or is being or is about to be, used in contravention of this Order.](2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, as far as may be, apply to searches and seizures under this Order.[Substituted by G.S.R. 49 (E), dated 25th January, 1991.]
