Section 9 in The Orissa Electricity (Duty) Act, 1961
9. Power of Inspectors.
(1)Subject to the provisions of any rules made by the State Government in this behalf an inspector may -(i)require production for inspection of such books and records as may be necessary for ascertaining or verifying the amount of electricity duty leviable under this Act ;(ii)enter and search any premises where energy is, or is believed to be supplied for the purpose of-(a)verifying the statements made in the books of account kept, and returns submitted, under Section 6;(b)[checking of the readings of the meters, and testing the meters, metering equipments and connection thereof;] [Substituted vide Orissa Act No. 9 of 1986.](c)verifying the particulars required in connection with the levy of electricity duty;(iii)exercise such other powers and perform such other duties as may be necessary for carrying out the purposes of this Act or the rules made thereunder.(2)All searches made under Sub-section (1) shall be made in accordance with the provisions of the Code of Criminal Procedure, 1898.
