(d)prohibit a licensee by an order in writing from appointing a person to act as an operator if he has reason to believe that the person has not got the requisite qualification or knowledge or experience of the job.(ii)Every licensee shall be bound to furnish such information as may be required by the [Licensing Officer or any other officer of the Government of India or the State Government authorised by him in this behalf] [Substituted by S.O. 2964, dated 27th June, 1983, for the words 'Licensing Officer' (w.e.f. 23rd June, 1983).] and afford all necessary facilities to him for the purpose of exercising his powers under paragraph (b) of sub-clause (1).(iii)Subject to the provision of this clause the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search, so far as may be, apply to searches under this clause.
