Section 10 in The Orissa Khandasari and Gur Dealers' Licensing Order, 1963
10. Powers of entry, search, seizure, etc.
(1)The licensing authority or any other officer authorised by the State Government in this behalf may, with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person in charge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be committed, to produce any books, accounts or other documents showing transactions relating to such contraventions;(b)enter, inspect or break open and search any place or premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence issued thereunder, has been, is being or is about to be committed;(c)take or cause to be taken, extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him;(d)search, seize and remove stocks of Khandasari or Gur and the animals, vehicles, vessels or other conveyance used in carrying the said Khandasari or Gur in contravention of the provisions of this Order or of the conditions of the licences issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of Khandasari or Gur and the animals, vehicles, vessels or other conveyances so seized, in a Court and for their safe custody pending such production.(2)The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898, relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.
