Section 15(1) in The Milk and Milk Product Order, 1992
(1)The registering authority or any other officer authorised by it, may carry out periodic inspection of any premises in which manufacture or process, or business in milk or any milk product is carried on, with a view to ensuring compliance with the provisions of this Order or of any direction issued in pursuance thereof or supply of genuine and proper material to consumers, and where the registering authority, otherwise considers it necessary by general or special order, it may-(a)require any holder of the registration certificate or any other person to give any information in his possession with respect to his business;(b)require, by notice in writing, any holder of the registration certificate or any other person to furnish samples of any milk or milk product or of any material used in the manufacture of the same;(c)require any holder of the registration certificate or any other person dealing with or manufacturing or processing or handling milk or milk product, in writing, to produce books, documents or the registration certificate issued to him;(d)inspect or cause to be inspected any of the books or documents in the possession of or under the control of such persons;(e)inspect or cause to be inspected any stock or any such vehicle, vessel or receptacle, if he has reaseon to believe that goods procured are in violation of the terms and conditions of the registration or in contravention of the provisions of this Order;(f)enter and search any premises and seize any article to which this Order applies and in respect of which he has reason to believe that contravention of this Order has been or is being or is about to be committed and take or authorise to take all measures necessary for securing the production of stocks with reference to milk or milk product so seized in the Court for their safe custody, pending such production.
