(1)An Inspector may with a view to securing compliance with this Order-(a)require any dealer to give any information in his possession with respect to purchase, storage and sale of seeds by him;(b)enter upon and search any premises where any seed in stored or exhibited for sale to ensure compliance with the provision of this Order;(c)draw samples of seeds meant for sale, export and seeds imported, and send the same in accordance with the procedure laid down in Schedule I, to a laboratory notified under the Seeds Act, 1966 (54 of 1966) to ensure the sample conforms to standard of quality claimed;(d)seize or detain any seed in respect of which he has reason to believe that a contravention of this Order has been committed or is being committed;(e)seize any books of accounts or document relating to any seed in respect of which he has reason to believe that a contravention of the Order has been committed or is being committed:Provided that the Inspector shall give a receipt, in respect of the books of accounts or documents seized, to the person from whom they have been seized:Provided further that the seized books of accounts or documents shall be returned to the person from whom the same had been seized after copies thereof or extracts therefrom as certified by such person have been taken.(2)Subject to the provision of paragraph (d) of sub-clause (1), the provision, 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.(3)Where any seed is seized by an Inspector under this clause, he shall forthwith report the fact of such seizure to a Magistrate whereupon the provisions of sections 457 and 458 of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to the custody and disposal of such seed.(4)Every person, if so required by an Inspector, shall be bound to offer all necessary facilities to him for the purpose of enabling him to exercise his power under this clause.
