Section 20(1)(e) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

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State of Uttar Pradesh - Subsection

Section 20(1)(e) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985

(e)seize and remove with such aid or assistance as may be necessary-

(i)any stock of rice or paddy in respect of which or part of which he has reason to believe the contravention of any of the provisions of this order has been or is being or is about to be committed;

(ii)any package, covering or receptacle in which such stock of rice or paddy is found; and

(iii)any animal, vehicle, vessel or other conveyance used in carrying such stock of rice or paddy if he has reason to believe that such animal, vehicle, vessel or other conveyance is liable to be forfeited under the provisions of the Essential Commodities Act, 1955 and thereafter, without unreasonable delay, make a report to the Controller under the provisions of Section 6-A of the said Act.

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State of Uttar Pradesh - Subsection

Section 20(1)(e) in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985