Section 8(1)(b) in Tamil Nadu Cotton Control Act, 1952
(b)enter upon or into any land, building, ship, vessel, vehicle or place in a controlled area, in which he knows or has reason to believe that any variety of standard cotton mixed with any other variety of standard cotton or any prohibited variety of cotton or not, is kept in contravention of a notification under section 3, sub-section (1), and seize such cotton.