Section 6 in Chhattisgarh Public Distribution System (Control) Order, 2004
6. Power of search and seizure.
- Any person authorized by the State Government or Collector may : -(1)Enter any premises used or believed to be used for the sale, distribution or storage for sale or distribution of any essential commodity covered under the Public Distribution System and inspect any such premises and any essential commodity therein or thereon.(2)Require any person to make any statement or furnish any information or to produce any document or article in possession or under his control relating to the purchase, sale, distribution or storage of any essential commodity and every person so required shall comply with such requisition.(3)Take or cause to be taken extracts from or copies of any document relating to the purchase, sale, distribution or storages of any essential commodity which is produced under sub-rule (2) or otherwise found in any such premises.(4)Test or cause to be tested the weight of all or any of the essential commodities found in any such premises. Provided that in entering upon and inspecting any premises the persons so authorized shall have due regard to the social and religious customs of the persons occupying the premises.(5)The said authority may also search, seize or remove such books of accounts or stocks of essential commodities where such authority has reason to believe that these have been used or will be used in contravention of the provisions of this Order.
