Section 13(6) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(6)Where the Cane Officer has reasons to believe that the provisions of this Act. And the rules or the terms or conditions of any licences granted thereunder has been, are being or are about to be contravened, he may-(a)direct the owner of the unit to produce any book, accounts or other documents relating to such contraventions.(b)inspect or break open and search in the presence of two witnesses any part of the unit or its premises or any place used for the purpose of the unit;(c)take or cause to be taken extracts from or copies of documents showing transactions relating to such contraventions;(d)search, seize and remove in the presence of two witnesses any vital part of any machinery of the unit including any power-crusher, so as to make it inoperative;(e)for reasons to be recorded in writing seize accounts, registers or documents of the factory or unit relating to purchase of cane or cane juice or payment of price of cane by or on behalf of the occupier of the factory or the owner of the unit, as the case may be and shall grant a receipt for the same and such seized accounts, registers or documents shall be retained for so long as may be reasonably necessary for examination thereof or for a prosecution under section 52 or any proceeding under section 57 and shall thereafter be returned in the prescribed manner:Provided that if the seized accounts, registers, or documents are retained by the Cane Officer for more than ninety days, the reasons for doing so shall be recorded in writing and the approval of the Cane Commissioner shall be obtained.Explanation. - For the purpose of clause (d) the expression power-crusher means a crusher working with the aid of diesel, electric or stream power engaged or ordinarily engaged in crushing cane and extracting juice thereform for manufacture of rab or khandsari sugar.
