Section 5 in The Orissa Petroleum Products (Sale by Retail Outlets) Order, 1978
5. Power of entry, search and seizure.
(1)Any Police Officer not below the rank of Sub-Inspector or any other officer of Government of or above an equivalent rank authorised in this behalf by State Government in relation to that area may, with a view to securing compliance with this Order or to satisfy himself that this Order has been complied with and with such assistance, as he thinks fit-(a)enter, inspect or break open and search any place or premises which he has reason to believe has been or is being used for the contravention of this Order; and(b)seize stock of any petroleum product in respect of which he has reason to believe that contravention of the provisions of this Order has been or is being or is about to be made.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure, so far as may be, apply to search and seizure under this Order.
