Section 7 in The Haryana Conservation of Firewood Supplies (Restrictions on Transport) Order, 1973
7.
(1)For the more effective enforcement of the provisions of this order the Director, or the District Magistrate or any officer authorised by him in this behalf may ;(i)enter any premises ;(ii)ask of any person all necessary question ;(iii)search and, as far may be necessary for that purpose, detain any person or vehicle or animal ; and(iv)seize any firewood including its containers such as bags, etc. found in the possession of such person or in such vehicles or on such animals in respect of which he has reason to believe that contravention of any of the provisions of this order has been, is being, or is about to be committed.(2)Any person who is granted a permit under clause 3 shall, if required so to do by the Director or by the District Magistrate, produce before any person mentioned in the requisition for the purposes of inspection of such books and accounts and other documents relating to the conduct of that business before or after the commencement of this order as may be specified in the requisition.(3)Every person incharge of a vehicle or animal or premises which is searched or is sought to be searched under the provisions of such premises, vehicle or animal and any person questioned under the aforesaid clause shall be bound to answer all questions put to him truthfully and to the best of his knowledge and belief.
