Section 18 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
18. Powers of entry, search, seizure etc.
The competent authority or any other officers authorized by the State Government in this behalf may with such assistance, if any as he thinks fit:(a)search any person if he has the reason to believe that such person is carrying minerals in contravention of the provisions of the Act of rules made there under;(b)require the owner, occupier or any other person in-charge of any place, premises, vehicle or vessel or other conveyances in which he has reason to believe that any contravention of any of the provisions of this Act or of the conditions of any licence or permit issued there under has been, is being or is about to be committed to produce any books, accounts or other documents showing transactions relating to such contravention;(c)enter, inspect or break open and search any place of premises vehicles or vessels or other conveyances in which he has reason to believe that any contravention of any of the provisions of this Act of the conditions of any licence or permit issued there under has been is being or is about to be committed;(d)seize any documents or take or cause to be taken extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him; and(e)search, seize and remove the stock minerals and the animals, vehicles, vessels or other conveyances used in carrying the said minerals in contravention of the provisions of this Act or of the conditions of the licence or permit issued there under and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of minerals and the animals, vehicles, vessels or other conveyances so seized in a Court and for their safe custody pending such production.
