Section 15(1) in The Orissa Forest Produce (Control of Trade) Act, 1981
(1)Any Police Officer not below the rank of an Assistant Sub-inspector, or any other person authorised by the State Government may, with a view to securing compliance with the provision of this Act or the rules made thereunder or to satisfy himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of any specified forest produce;(ii)enter and search any place; and(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce, or the vehicle or boats used in carrying such produce,
