Section 15(2) in Andhra Pradesh Red Sanders Wood Possession Rules, 1989
(2)Where the inspecting officer has reason to believe that the owner or stockist to whom an order under sub-rule (1) has been or might be addressed, will not or would not produce document or thing as required by such requisition or order, or where the inspecting officer considers that the purpose of these rules will be served by a general search by himself he may obtain a search warrant and execute in the manner provided in the Code of Criminal Procedure 1973.
