Section 16(1) in The Orissa Wheat Control Order, 1987
(1)With a view to securing compliance with this order or to satisfy himself that this order has been complied with, the Controller of Supplies or any other officer authorised by the Government in this behalf, with such assistance, as he thinks fit -(a)require the owner, occupier or any other person in charge of the place, premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this order or of the conditions of any licence issued thereunder has been, is being, or is about to be committed, to produce any book, accounts or other documents showing transactions relating to such contravention;(b)enter, inspect or break open and search any place or premises, vehicle or vessels in which he has reason to believe that any contravention of the provisions of this order or of the conditions of any licence issued thereunder has been is being or is about to be committed;(c)take or cause to be taken extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him;(d)search, seize and remove stocks of wheat and the packages, coverings, animals, vehicles, vessels or other conveyance used in carrying the said wheat in contravention of the provisions of this order or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of wheat and packages, covering, animals, vehicles, vessels other conveyances so seized in a Court and for their safe custody sending such production.
