Section 7 in The Cotton Textiles (Control of Movement) Order, 1948
7.
The Textile Commissioner may with a view to securing compliance with the provisions of this Order-(a)require any person to give information in his possession with respect to any stock or cloth, yarn, apparel or hosiery in his possession or in the possession of any other person;(b)inspect or cause to be inspected any book or document belonging to or in the custody of any person;(c)enter and search or authorise any person to enter and search any premises or search or authorise any person to search the luggage of any person travelling in a railway train, vessel or any public conveyance, and seize any cloth, apparel hosiery or yarn, in respect of which he has reasonable cause to suspect that a contravention of this Order has been committed.
