Section 6 in Bihar Essential Articles (Display of Prices and Stocks) Order, 1977
6. Power of entry, inspection, search, seizure, etc.
- Any Commissioner, District Magistrate, [Dy. Inspector General of Police Economic Offences Bihar] [Inserted by G.S.R. 33 dated 28.7.1992.], Superintendent of Police (Food), C.I.D., Dy. Superintendent of Police (Food), C.I.D. Bihar, Sub-Divisional Magistrate or any Executive Magistrate, Deputy Director of Food and Civil Supplies, Additional Collector (Supply), District Supply Officer, Additional District Supply Officer, Rationing Officer, Deputy Rationing Officer, Assistant Rationing Officer, Circle Officer, Block Development Officer, project Executive Officer, Assistant Project Executive Officer, Marketing Officer, Assistant Marketing Officer, Supply Inspector, [Inspector of Police (Food) C.I.D. Bihar] [Substituted by G.S.R. 22 dated 21.7.1989.], Police Officer, not below the rank of Sub-Inspector of Police or any other officer not below the rank of Executive Magistrate authorised by the State Government in this behalf may with a view to secure compliance with this Order or satisfying himself that this Order has been complied with-(a)require any person to give a copy of the list of prices or any other information in his possession in respect of any business of a dealer carried by him or on his behalf and such person shall give the copy of the information required by him;(b)inspect or cause to be inspected any book or document or any stock of articles belonging to or under the control of any person and take such book or document or stock in his possession; and(c)enter and search any premises or place and seize any article in respect of which such officer suspects that any provision of this Order has been or is being or is about to be contravened:Provided that no prosecution shall lie against a person for contravention of any of the provisions of this Order unless the same has been sanctioned by the District Magistrate or Special Officer Incharge, Rationing or Additional District (Supply) or Sub-Divisional Magistrate within limits of their respective local jurisdiction.
