11. Power of inspection, entry, search, sampling, seizure, etc.
- [1] [Renumbered by GSR 1747, dated 16-11-1967.] [* * *] [Renumbered by GSR 1747, dated 16-11-1967.]. Any officer authorised by the Central Government in this behalf, may-(a)direct any producer or recognised dealer to maintain such records as he may specify;(b)direct any producer of recognised dealer to furnish such information as he may require;(c)inspect or authorise any person to inspect any books or any documents or stocks of sugar belonging to or under the control of a producer or a recognised dealer;(d)enter and search or authorise any person to enter and search-(i)any place where sugar is manufactured including the machinery installed therein;(ii)any place in which there is reason to believe that sugar is stored in contravention of this Order.(e)draw or authorise any person to draw, in accordance with the procedure laid down in Clause 12, samples for examination-(i)from any stock of sugar belonging to, or under the control of a producer or recognised dealer;(ii)from any consignment of sugar in the course of its delivery or despatch by a producer;(f)stop and search or authorise any person to stop and search-(i)any person transporting sugar; or(ii)any vehicle, vessel or other conveyance used or capable of being used for the transport of sugar,in contravention of this Order;(g)seize or authorise the seizure of any sugar in respect of which he has reason to believe that a contravention of this, Order has been, is being or is about to be, committed, along with the packages, coverings or receptacles in which sugar is found or the animals, vehicles., vessels, or other conveyance used in carrying such sugar and thereafter take or authorise the taking of all measures necessary for securing the production of such packages, coverings, receptacles, animals, vehicles, vessels or other conveyances in a Court and for their safe custody pending such production.(2)[ The provision of Sections 102 and 103 of the Code of Criminal Procedure, 1898 (5 of 1898) relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.] [Inserted by GSR 1747, dated 16-11-1967.]
