Section 12(a) in Orissa Kerosene Control Order, 1962
(a)require the owner, occupier or any other person in charge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of any of the provisions of this Order or of the conditions of any licence issued thereunder has been, is being or is about to be committed to produce any books of accounts or their documents showing transactions relating to such contravention;
