Section 9 in Chhattisgarh Rice Procurement (Levy) Order, 2007
9. Powers of Entry, Search and Seizure etc.
(1)Any Enforcement Officer may, with a view to securing compliance with the provisions of this Order or to satisfying himself that this Order has been complied with, -(a)enter, with such assistance as may be necessary any rice mill or other premises where he has reason to believe that rice is produced or stocked,(b)ask of any person all necessary questions,(c)examine any books or documents,(d)call for the submission of such returns relating to the stocks of paddy and rice held by miller or dealer as may be necessary for assessment of levy under this order,(e)search, and so far as may be necessary for the purpose of search detain any person and seize rice and paddy found in the possession of such person with respect to which he has reason to believe that contravention of any of the provisions of this Order has been, is being or is about to be committed and thereafter take or authorise the taking of all measures necessary for the production of stocks, so seized in a court or Collector and for their safe custody, pending such production.
