Section 13(1)(e) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

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State of Odisha - Subsection

Section 13(1)(e) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982

(e)seize and remove, with such aid or assistance as may be necessary;

(i)any stock of rice or paddy in respect of which or a part of which, he has reason to believe, a contravention of any of the provisions of this order has been or is being or is about to be committed;

(ii)any package, covering or receptacle in which such stock of rice or paddy is found; and

(iii)the animal, vehicle or other conveyance used in carrying such stock of rice or paddy if he has reason to believe that such animal, vehicle, vessel, or other conveyance is liable to be forfeited under the provisions of the Essential Commodities Act, 1955 and thereafter take or authorise, to take all measures necessary under the provisions of Section 6-A of the said Act, for securing the production of the package, covering, receptacle, animal, vehicle, vessel or other conveyance seized before the Collector, and for their safe custody pending such production.

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State of Odisha - Subsection

Section 13(1)(e) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982