Section 11(1) in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
(1)The [Director of Sericulture in Karnataka] [Adopted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973.] or any officer authorised in this behalf by the Government, by notification, may, with a view to securing compliance with this Act,-(a)require any person licensed under this Act to furnish such information as may be specified;(b)inspect or cause to be inspected any return, document or account book in the possession of a person licensed under this Act;(c)[x x x] [Omitted by Act 29 of 1969 w.e.f. 22.12.1969.] enter and inspect any premises, land, vessel, vehicle or place of any person licensed under this Act, with a view to satisfying himself that such person is complying with the provisions of this Act or of any rule or order made thereunder or with a view to detecting the presence or otherwise of any silkworm disease;(d)at all reasonable times enter and search any premises, land, vessel, vehicle or place wherein or in any part of which silkworm is reared or [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]] is stored or is being transported and seize or authorise any person to seize any [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]], including any vessel, [vehicle] [Inserted by Act 30 of 1994 w.e.f. 3.10.1994.] receptacle, apparatus, package or covering in which such [silkworm, silkworm seed [cocoons or silk yarn] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.]] is contained, in respect of which he has reason to believe from personal knowledge or from information given by any person and taken down by him in writing that silkworm disease has occurred or that a contravention of this Act or of any rule or order made thereunder has been or is being committed;(e)take or cause to be taken such steps as may be considered by him expedient or necessary to prevent the spread of silkworm disease or to eradicate it, including the disinfection of any place, or disinfection or destruction of any silkworm seed or silkworm, or of any vessel, receptacle or apparatus, used in its production, preparation, storage or transport, and such other action as may be prescribed.
