Section 11 in Chhattisgarh Rice Procurement (Levy) Order 2005
11. Powers Entry, Search and Seizure etc.
- Any Enforcement Officer may, with a view to securing compliance with the provisions of this Order or to satisfying himself that Order has been complied with -(i)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;(ii)ask of any person all necessary questions;(iii)examine any books or documents or call for the submission of such returns relating to the stocks of custom milled rice and other rice held by miller.(iv)search and so far may be necessary for the purpose, detain any person or seize rice found in such person's possession in respect of 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 and for their safe custody, pending such production.
