Section 15 in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
15. Power of entry, search, seizure, etc.
(1)Any Forest Officer not below the rank of a Forest or 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 provisions of this Act or the rules made thereunder or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat or vehicle intended to be used for the transport of tendu leaves;(ii)enter and search any place;(iii)seize tendu leaves 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 alongwith the receptacle containing such leaves, or the vehicles or boats used in carrying such leaves.(2)The provisions of section 100 of the Code of Criminal, Procedure 1973 (Central Act 2 of 1974) relating to search and seizure, shall so for as may be, apply to searches and seizures under this section.
