Section 5(1) in The Orissa Declaration of Stocks and Prices of Essential Commodities Order, 1973
(1)The Controller, the Collector, any Magistrate or any Police Officer not below the rank of Assistant Sub-Inspector of Police or any other Officer of the Supply Department not below the rank of Inspector or any other officer specially authorised in writing by the State Government in that behalf may, with a view to securing compliance with this order or to satisfying himself that this order has been complied with such assistance, if any, as he thinks fit-(a)inspect or cause to be inspected any book or document or accounts as well as any stock of essential commodities belonging to, or under the control of, any person;(b)require any person to give any information in his possession with respect to any essential commodities;(c)stop and search forthwith, with such aid or assistance as may be necessary, and person or vehicle or vessel or animal used or suspected of being used for delivery of essential commodities from any premises where he has reason to believe that essential commodities are stored;(d)enter and search, with such aid or assistance as may be necessary, any such premises;(e)seize and remove, with such aid or assistance as may be necessary any stock of essential commodities, along with packages, coverings, or receptacles in which such stock is found and the animals, vehicles or vessels used in carrying such stock, if he has reason to suspect that any provision of this order has been, is being, or is about to be, contravened in respect of such stock or any part thereof or in respect of any other stock of essential commodities which, immediately before the contravention, was stored alongwith such stock, and thereafter take or authorise the taking of all measures necessary for securing the production, as expeditiously as possible, of the stocks of essential commodities, packages, coverings, receptacles, animals, vehicles, vessels so seized in a Court of law and for their safe custody pending such production.
