Section 8(1) in The Handlooms (Reservation of Articles for Production) Act, 1985
(1)If the authorised officer has any reason to believe that,-(a)any article or class of articles specified in any order made under section 3 is being produced in any place in contravention of such order; or(b)any article or class of articles produced in contravention of such order are secreted in any place; or(c)any article or class of articles is liable to forfeiture under this Act, he may enter into and search such place or premises for such article, or class of articles or any powerloom which in the opinion of the authorised officer may have been used for the production of such article or class of articles.
