Section 13(1) in The Orissa Rice and Paddy Procurement (Levy) and Restriction on Sale and Movement Order, 1982
(1)The Director, the Collector or any Enforcement Officer may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with -(a)inspect or cause to be inspected any book or document or accounts as well as any stock of rice or paddy belonging to or under the control of a miller or dealer;(b)require any person to give any information in his possession with respect to any undertaking or business for production or manufacture of rice of for purchase, sale or storage for sale of rice or paddy;(c)stop and search forthwith, with such aid or assistance as may be necessary, any person vehicle or vessel or animal used or suspected of being used for delivery of rice or paddy from the mill or other premises of the miller or dealer where, he has reason to believe, rice or paddy is stored;(d)enter and search, with such aid, or assistance as may be necessary such mill or other premises;(e)seize and remove, with such aid or assistance as may be necessary;(i)any stock of rice or paddy in respect of which or a part of which, he has reason to believe, a contravention of any of the provisions of this order has been or is being or is about to be committed;(ii)any package, covering or receptacle in which such stock of rice or paddy is found; and(iii)the animal, vehicle or other conveyance used in carrying such stock of rice or paddy if he has reason to believe that such animal, vehicle, vessel, or other conveyance is liable to be forfeited under the provisions of the Essential Commodities Act, 1955 and thereafter take or authorise, to take all measures necessary under the provisions of Section 6-A of the said Act, for securing the production of the package, covering, receptacle, animal, vehicle, vessel or other conveyance seized before the Collector, and for their safe custody pending such production.(f)seize and remove any books of accounts or documents which in his opinion, shall be useful for, or relevant to any proceeding in respect of any contravention of this order and allow the person from whose custody such books of accounts or documents are seized to make copies thereof or to take extracts therefrom in his presence.
