Section 13 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
13. Power of Entry, Search, Seizures etc.
(1)Any Police Officer not below the rank of an Assistant Sub-inspector and any other person authorised by Government may, with a view to securing compliance with the provisions of this Act or the Rules made thereunder or to, satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of Kendu leaves;(ii)enter and search any place;(iii)seize Kendu leaves in respect of which he suspects that any provision of this Act or the Rules made thereunder has been or is being or is about to be contravened with the receptacle containing such, leaves or the vehicles or boats used in carrying such leaves.(2)[ The provisions of Sections 102 and 103 of the See [Code of Criminal Procedure, (5 of 1898)] [Substituted by Orissa Kendu Leaves (Control of Trade) (Amendment), Act 6 of 1969.] relating to search and seizure shall, so far as may be, apply to searches and seizures under this section.]
