Section 6 in The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974
6. Powers of entry, search, seizure, etc.
(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 in their respective jurisdictions or any other officers specially authorised 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 foodstuff 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 foodstuff;(c)stop and search forthwith, with such aid or assistance as may be necessary, any person or vehicle or vessel or animal used or suspected of being used for delivery of essential foodstuffs from any premises where he has reason to believe that essential foodstuffs 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 foodstuffs, along with packages, coverings or receptacles in which such stock is found and the animals, vehicles or vessels used in carrying such stocks, 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 foodstuffs which immediately before the contravention, was stored along with such stocks, and thereafter take or authorise the taking of all measures necessary for securing the production, as expeditiously as possible, of the stocks of essential foodstuffs, packages, coverings, receptacles, animals, vehicles, vessels so seized in a Court of law and for their safe custody pending such production.(2)[ 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 clause.] [Substituted vide Orissa Gazette Extraordinary No. 1411/10.9.1974.]
