Section 8 in The Vegetable Oil Products (Regulation) Order, 1998
8. Power to carry out inspection, entry and sampling.
(1)The Commissioner may enter and inspect any premises, vehicles or vessels and seize the stocks of vegetable oil products, in respect of which he has reason to believe that a contravention of any of the provisions of this Order has been or is being or is about to be committed.(2)The Commissioner may take samples of vegetable oil products for examination as per procedure which may be specified by the Central Government from time to time, in this behalf.(3)The Commissioner may inspect, or cause to be inspected any record relating to the production, supply distribution, import and export of vegetable oil products including the purchase of raw materials used in their production and every producer shall be bound to furnish all such information to the Commissioner.
