Section 6(1) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(1)When it is reasonably suspected that an offence under this Act has been committed in respect of electric supply-line material, such supply line material together with all tools, ropes, chains and any vehicles, vessels or other modes of conveyance used for transport of such supply-line material, may be seized by any officer of [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] not below the rank of a Sub-divisional Officer (Electrical).
