Section 13(d) in The U.P. Coal Control Order, 1977
(d)seize any record pertaining to coal of which he has reasons to believe that contravention of this Order has been, or is being, or is about to be committed.(ii)Every person (including his agent and servant) incharge of vehicle or animal or premises which is searched or is sought to be searched under the provisions of sub-clause (i) shall allow the authority, making the demand, access, to such premises, vehicle or animal and shall also answer truthfully to the best of his knowledge and belief all questions put to him.(iii)The provisions of Section 100 of the Code of Criminal Procedure, 1973, relating to search and seizure shall so far as may be, apply to searches and seizure under this Order.
