Section 11 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
11. Power of entry, search, seizure, etc..-
(1)Any police officer not below the rank of 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 or orders made thereunder or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, animal, vehicle, vessel or receptacle used or intended to be used for the transport of any agricultural produce;(ii)enter and search any premises;(iii)seize agricultural produce in respect of which he has reason to believe that any provision of this Act or the rules or orders made thereunder has been, is being or about to be, contravened alongwith the receptacle containing such produce or the animal, vehicle or vessel used in carrying such produce.(2)Any search or seizure made under this section, shall be made in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974).
