Section 18(b) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
(b)require the owner, occupier or any other person in-charge of any place, premises, vehicle or vessel or other conveyances in which he has reason to believe that any contravention of any of the provisions of this Act or of the conditions of any licence or permit issued there under has been, is being or is about to be committed to produce any books, accounts or other documents showing transactions relating to such contravention;
