(a)The Collector/District Magistrate and Officers of Food Supply & Commerce Department and as may be authorised by the Collector/D.M. or Food Supply and Commerce Department not below the rank of Inspector or any Police Officer not below the rank of a Sub-Inspector may with a view to securing compliance with this Order or to satisfy Enforcement Officer that this Order has been complied with the provisions of the Code of Criminal Procedure, 1973 (Act 2 of 1973) relating to search and seizure shall so far as may be apply to searches and seizures under this clause.(b)Seizure of stock in case of non-delivery of rice/paddy under levy. - Where the Collector or an Officer authorised by the Collector or the State Government is satisfied that any miller has refused or is evading to deliver to the State Government or the State Agent at his business premises the quantity of rice/paddy due as levy under this Order it shall be lawful for him to order seizure of the entire quantity of stock found within his/her premises.
