Section 31 in Bihar Targeted Public Distribution System (Control) Order, 2016
31. Power of Search and Seizure.
- (i) The following officers, in their territorial jurisdiction shall be authorized under this Order to enter, inspect, examine, search and seize the premises of a fair price shop or the premises which are related to fair price business :-(i)Principal Secretary, Secretary, Special Secretary, Additional Secretary, Joint Secretary, Deputy Secretary and Under Secretary of the department;(ii)All Divisional Commissioners;(iii)All Deputy Inspector General of Police;(iv)All District Officers;(v)All Superintendent of Police(vi)All Additional District Magistrates;(vii)All Additional Collectors;(viii)All Deputy Directors, Food and Civil Supplies;(ix)All District Supply Officers;(x)All Sub Divisional Officers;(xi)All Deputy Superintendent of Police(xii)All Assistant District Supply Officers;(xiii)Magistrate In Charge, Flying Squad constituted by the department;(xiv)All Executive Magistrates;(xv)Special Rationing Officer, Patna;(xvi)Deputy Rationing Officer, Patna;(xvii)All Assistant Rationing Officers, Patna;(xviii)All Block Development Officers;(xix)All Circle Officers;(xx)All Block Supply Officers/ In Charge Block Supply Officers;(xxi)All Marketing Officers;(xxii)All Supply Inspectors;(ii)The authorized officer may inspect or seek such records or documents as may be considered by him necessary for examination and he may take extracts or copies of any records or documents produced before him.(iii)If the authorized officer has reasons to believe on receipt of a complaint or otherwise that there has been any contravention of the provisions of this Order or the Central Public Distribution System (Control) Order, 2015, or with a view to securing compliance with these Orders, he may enter, inspect or search the fair price shop or any premises related to transactions of business of the fair price shop.(iv)The authorized officer may also search, seize or remove such books of accounts or stocks of food grains and other commodities where such authority has reason to believe that these have been used or will be used in contravention of the provisions of Central "Targeted Public Distribution System (Control) Order, 2015" or this order.(v)The authorized officer conducting search and seizure under sub-clause (4) shall inform the District Magistrate or an officer authorized by him the details of the search conducted and the stocks of food grains or other commodities so seized.(vi)The provisions of section 100 of the Code of Criminal Procedure 1973, relating to search and seizure shall, so far as may be, apply to search and seizure under this Order.Part - 6 Appeal
