Section 6 in Bihar Foodstuffs (Display of Prices by Catering Establishments) Order, 1977
6. Power of entry, search, seizure, etc.
(1)The Commissioner, the District Magistrate, Sub-divisional Magistrate, Executive Magistrate, Deputy Director of Food and Civil Supplies, Additional Collector (Supply), District Supply Officer, Assistant District Supply Officer, Rationing Officer, Deputy Rationing Officer, Assistant Rationing Officer, Block Development Officer, Circle Officer, Project Executive Officer, Assistant Project Executive Officer, Marketing Officer, Assistant Marketing Officer, Supply Inspector, Police Officer not below the rank of Sub-Inspector of Police or any other Officer authorized by the State Government in this behalf, may with a view to secure compliance with the various provisions of this Order and for satisfying himself that this Order has been complied with-(a)require the owner, occupier or any person in-charge of any catering establishment to make any statement or furnish any information or produce any books, accounts or other documents showing transaction relating to foodstuffs and every person so required shall comply with such requisition;(b)inspect any foodstuffs, books of accounts or other documents, pertaining to any foodstuffs and for that purpose enter any premises used or believed to be used for preparation, sale, service or supply of any foodstuffs;(c)enter, inspect or break open and search any place or premises in which he has reason to believe that any contravention of the provisions of this Order has been or is being committed;(d)seize any document or take or cause to be taken extracts from or copies of any documents showing transactions relating to any foodstuffs;(e)seize any article, books of accounts or documents which in his opinion would be useful for or relevant to any proceedings under this Order;(f)search, seize and remove any foodstuffs together with packages, coverings, receptacles, vehicles or vessels in which the foodstuff is found in contravention of the provisions of this Order and thereafter take or authorize the taking of all measures necessary for securing the production of such foodstuffs and the packages, converings, receptacles, vehicles or vessels so seized in a court of law 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 seizures shall so far as may be, apply to searches and seizure under this clause.
