Section 4 in The Fertilizer (Movement Control) Order, 1973
4. Powers of entry, search, seizure, etc.
(1)Any Inspector of fertilisers appointed under [Clause 27 of the Fertiliser (Control) Order, 1985] [Substituted by SO. 28 (E), dated 23rd December, 1991.] or with a view to securing compliance with this Order or to satisfy himself that this Order has been complied with,-(a)stop and search [* * * * *] [Omitted by S.O. 696 (E), dated 28th January, 1976.] any person, boat motor or any other vehicle or any receptacle used or intended to be used for the export of fertilisers;(b)enter and search [* * * * *] [Omitted by S.O. 696 (E), dated 28th January, 1976.] any place;(c)seize [* * * * *] [Omitted by SO. 696 (E), dated 28th January, 1976.] any fertiliser in respect of which he has reason to believe that any provision of this Order has been, is being or is about to be contravened along with the packages, coverings or receptacles, in which such fertiliser is found or animal, vehicles, vessels, boats or conveyances used in carrying such fertiliser and thereafter take [* * * * *] [Omitted by SO. 696 (E), dated 28th January, 1976.] all measures necessary for securing the production of the packages, coverings, receptacles, animals vehicles, vessels, boats or conveyances so seized in a Court and for their safe custody pending such production.(2)The provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898 (5 of 1898)] [See now Code of Criminal Procedure, 1973.], relating to search and seizure shall, so far as may be, apply to searches and seizures under this Clause.
