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Union of India - Section

Section 71 in The Gas Cylinders Rules, 2016

71. Powers of inspection, search, seizure, detention and removal.

(1)Any of the officers, specified in the first column of the Table below may exercise the powers specified in sub-section (1) of section 7 of the Act in the area specified in the corresponding entry in the second column of that Table.Table
Officers Area
(1) (2)
1. The Chief Controller or Controller The whole of India
2. All District Magistrate Their respective Districts
3. All Magistrates subordinate to the District Magistrate Their respective jurisdiction
4. The Commissioner of Police and all Police Officers of ranknot below that of Sub Inspector Their respective jurisdiction
(2)The power of removal and destruction under clause (d) of sub-section (1) of section 7 of the Act shall not be exercised by any Magistrate or Police Officer except in accordance with the instructions of the Chief Controller or Controller.
(3)Every facility shall be afforded to the officer specified in sub-rule (1) to ascertain that these rules are being duly observed.