Section 15(1) in The Bihar Forest Produce (Regulation of Trade) Act, 1984
(1)Any Forest Officer not below the rank of a Range Officer of Forest or Police Officer not below the rank of a Sub-Inspector, or any other person authorised by the Government in this behalf may with a view to securing compliance with the provision of this Act or the rule made thereunder, or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of specified forest produce;(ii)enter and search any place;(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce and all tools, ropes, chains, boats or/and vehicles used in committing any such offence.
