Section 9 in Andhra Pradesh Sandal Wood Possession Rules, 1969
9.
(1)Whenever the inspecting officer considers that the production of any document or other thing is necessary for purposes of compliance with these Rules, the inspecting officer may issue a written requisition or order,to the dealer or stockist in whose possession such document or thing is believed to be, requiring him to produce it at the time and place stated in the requisition or order.(2)Where the inspecting officer has reason to belive that the dealer or stockist to whom an order under Sub-rule(i)has been or might be addressed, would not produce, document or thing as required by such requisition or order, or where the inspecting officer considers that the purpose of these Rules will be served by a general search or inspection, he may if he is competent search by himself or obtain a search warrant under Section 12(1) (b)(ii)of the Act and execute in the manner provided in the Code of Criminal Procedure 1973.
