Section 20 in The U.P. Rice and Paddy (Levy and Regulation of Trade) Order, 1985
20. Powers of entry, search and seizure.
(1)The Enforcement Officer, may with a view to securing compliance with this Order or for satisfying himself that this order has been complied with:(a)inspect or cause to be inspected any book or document or accounts as well as any stock of rice or paddy belonging to or under the control of miller or a dealer;(b)require any person to give any information in his possession with respect to any undertaking or business for producing or manufacture of rice for purchase, sale or storage for sale of rice or paddy;(c)stop and with such aid or assistance as may be necessary any person or vehicle or animal used or suspected of being used for delivery of rice or paddy from the mill or other premises of the miller or dealer where, he has reason to believe, rice or paddy is stored;(d)enter and search, with such aid or assistance as may be necessary such mill or other premises;(e)seize and remove with such aid or assistance as may be necessary-(i)any stock of rice or paddy in respect of which or part of which he has reason to believe the contravention of any of the provisions of this order has been or is being or is about to be committed;(ii)any package, covering or receptacle in which such stock of rice or paddy is found; and(iii)any animal, vehicle, vessel or other conveyance used in carrying such stock of rice or paddy if he has reason to believe that such animal, vehicle, vessel or other conveyance is liable to be forfeited under the provisions of the Essential Commodities Act, 1955 and thereafter, without unreasonable delay, make a report to the Controller under the provisions of Section 6-A of the said Act.(f)Seize and remove any books of accounts or documents which in his opinion, shall be useful for, or relevant to any proceeding in respect of any contravention of this order and allow the person from whose custody such books of accounts or documents are seized to make copies thereof to take extracts therefrom in his presence.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974), relating to search and seizure shall, so far as may be, apply to search and seizure under this clause.
