Section 35(2) in The Tea (Distribution and Export) Control Order, 2005
(2)The following procedure shall be adopted relating to search and seizure-(a)any person residing in or being in charge of such place shall allow the duly authorised officer on production of the authority issued by the Licensing Authority free ingress thereto, and afford all reasonable facilities for a search therein;(b)before making a search, such authorised officer shall call upon two or more independent and respectable inhabitants of the locality in which the place to be searched is situated or of any other locality if no such inhabitant of the said locality is available or is willing to be a witness to the search, to attend and witness the search;(c)the search shall be made in their presence, and a list of all the products of tea or related items seized in the course of such search and of the places in which they are found shall be prepared by the authorised officer and signed by such witnesses; but no person witnessing a search under this paragraph shall be required to attend the Court as a witness of the search unless specially summoned by it;(d)the occupant of the place searched, or some person in his behalf, shall, in every instance, be permitted to attend during the search, and a copy of the list prepared and duly signed by the said witnesses, shall be delivered to such occupant or person.
