Section 11 in The Liquefied Petroleum Gas (Regulation of Supply and Distribution) Order, 1993
11. Power of entry, search and seizure.
(a)An Officer of the Department of Food and Civil Supplies of the Government, not below the rank of an inspector authorised by such Government and notified by the Central Government or any Officer authorised and notified by the Central Government or any Officer not below the rank of a Sales Officer of a Government Oil Company authorized by the Government and notified by the Central Government may, with a view to ensuring compliance with the provisions of this Order, for the purpose to satisfying himself that this Order or any order made thereunder has been complied with,-(i)stop and search any vessel or vehicle which the officer has reason to believe has been, or is being or is about to be used in the contravention of this Order;(ii)enter or search any place with such aid or assistance, as may be necessary; and(iii)seize and remove with such aid or assistance, as may be necessary books registers and other records pertaining to liquefied petroleum gas business, filled and empty cylinders, cylinder valves and pressure regulators along with the vehicle, vessel or any other conveyance used for carrying such stock,if he has reason to believe that any provision of this Order has been or is being or is about to be contravened and thereafter take or authorise the taking of all measures necessary for securing the production of the liquefied petroleum gas filled or empty cylinders, cylinder valves, pressure regulators, at the office of the Government Oil Company and the vehicle, vessel or other conveyance so seized before the Collector having jurisdiction under the provisions of the Essential Commodities Act, 1955 (10 of 1955), for their taking action against all concerned.(b)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far as may be apply to searches and seizures under this Order.
