Section 4 in The Orissa Prohibition of Withholding from Sale of Essential Commodities Order, 1977
4. Powers of entry, search, seizure, etc.
(1)The Collector of any other officer appointed by the State Government may with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person in charge of any place, premises, vehicle or vessel or other conveyances in which he has reason to believe that contravention of the provisions of this Order has been, is being or is about to be committed to produce any books of accounts or other documents;(b)enter, inspect or break open and search any place or premises, vehicle or vessel or other conveyances in which he has reason to believe that contravention of the provision of this Order has been, is being of is about to be committed;(c)take or cause to be taken extracts from or copies of any document produced before him;(d)search, seize and remove the stocks of essential commodity and the vehicles, vessels or other conveyances used in carrying the essential commodities in contravention of the provision of this Order and thereafter take or authorise the taking of all measures necessary for securing the production of the stock and vehicles, vessels or other conveyances so seized in a Court and for their safe custody pending such production.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.
