Section 10 in The Orissa Tea (Registration of Dealers and Declaration of Stocks) Order, 1984
10. Powers of entry, search and seizure.
(1)The Registering Authority or any other officer, authorised by the State Government in this behalf may, with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person in-charge of any place or premises where he has reason to believe that any contravention of the provisions of this Order has been, is being or is about to the committed, to produce any books, accounts or other documents showing transactions relating to such contravention;(b)enter, inspect or break open and search any place or premises and the stocks of tea stocked therein where he has reason to believe that a contravention of this Order has been, is being or is about to be committed;(c)take or cause to be taken, extracts from, or copies of any documents showing transactions relating to such contravention which are produced before him;(d)search, seize and remove stocks of tea and the animals, vehicles, vessels and other conveyances used in carrying the said stocks of tea, in contravention of the provisions of this Order and thereafter take or authorise the taking of all measures necessary for securing the production of the stocks of tea and the animals, vehicles, vessels or for 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.Form A[See Clause 4(1)]
