Section 14 in The U.P. Kerosene Control Order, 1962
14. Powers of Licensing Authority, etc.
- The Licensing Authority or any officer authorised by it in this behalf, may-(i)by order, require any licensee to maintain such records and furnish such returns, reports, statements or information in regard to his business as may be specified in the Order;(ii)inspect of any books or documents relating to kerosene business belonging to or under the control of a licensee;(iii)enter upon, inspect or search any premises used or believed to be used for the purchase, sale or storage of kerosene; and(iv)seize any kerosene in respect of which he has reason to believe that a contravention of this Order has been, is being or is about to be made and also seize any record relating to such kerosene.
