Section 12(1) in The Hoarding and Profiteering Prevention Ordinance, 2000
(1)[The Controller General or a Controller or any officer not below the rank of an Inspector of the Control Department, authorised by the Controller General, may] [Substituted by Ordinance X of 2005 for 'The Controller General or an Inspector may'.]-(a)direct a dealer or producer to maintain records of all sale and purchase transactions [in such manner as he may require] [Inserted by Ordinance X of 2005.] ;(b)direct a dealer or producer to furnish any information he may require as to the business carried on by such dealer or producer;(c)direct a dealer or producer to furnish any information possessed by such dealer or producer as to the business carried on by any other person ;(d)inspect or cause to be inspected any books or other documents belonging to or under the control of any dealer or producer;(e)enter and search or authorise any person not below the status of a gazetted officer to enter and search any premises ;(f)seize or authorise the seizure of any article in respect of which he suspects that an offence under this Ordinance has been, [is being, or is about to be] [Inserted by Ordinance VII of 2003.], committed, and thereafter take or authorise the taking of all measures necessary for securing the production of the article in a Court.
