Section 12 in The Hoarding and Profiteering Prevention Ordinance, 2000
12. Powers of Controller General or Inspectors.
(1)[The Controller General or a Controller or any officer not below the rank of an Inspector of the Control Department, authorised by the Controller General, may] [Substituted by Ordinance X of 2005 for 'The Controller General or an Inspector may'.]-(a)direct a dealer or producer to maintain records of all sale and purchase transactions [in such manner as he may require] [Inserted by Ordinance X of 2005.] ;(b)direct a dealer or producer to furnish any information he may require as to the business carried on by such dealer or producer;(c)direct a dealer or producer to furnish any information possessed by such dealer or producer as to the business carried on by any other person ;(d)inspect or cause to be inspected any books or other documents belonging to or under the control of any dealer or producer;(e)enter and search or authorise any person not below the status of a gazetted officer to enter and search any premises ;(f)seize or authorise the seizure of any article in respect of which he suspects that an offence under this Ordinance has been, [is being, or is about to be] [Inserted by Ordinance VII of 2003.], committed, and thereafter take or authorise the taking of all measures necessary for securing the production of the article in a Court.(2)The Controller General may, by order published in the Government Gazette, issue to all dealers or producers of a specified class a direction such as is referred to in clause (a) or clause (b) of sub-section (1).(3)[ The Controller General and such Inspectors or other officers as may be empowered by the Government in this behalf, shall, within the respective areas for which they are appointed, have power to investigate all offences punishable under this Ordinance, and in conducting any such investigation shall, within the said areas, have all the powers, duties, privileges and liabilities of an officer-in-charge of a Police Station under the Code of Criminal Procedure, 1989, (Act XXIII of 1989) when investigating a cognizable offence within the limits of his station.] [Sub-section (3) of section 12 substituted by Ordinance VII of 2003.]
