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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(e) in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974

(e)seize and remove, with such aid or assistance as may be necessary, any stock of essential foodstuffs, along with packages, coverings or receptacles in which such stock is found and the animals, vehicles or vessels used in carrying such stocks, if he has reason to suspect that any provision of this Order has been, is being, or is about to be, contravened in respect of such stock or any part thereof or in respect of any other stock of essential foodstuffs which immediately before the contravention, was stored along with such stocks, and thereafter take or authorise the taking of all measures necessary for securing the production, as expeditiously as possible, of the stocks of essential foodstuffs, packages, coverings, receptacles, animals, vehicles, vessels so seized in a Court of law and for their safe custody pending such production.