Section 31 in The Cotton Textiles (Control) Order, 1948
31.
(1)The Textile Commissioner may, with a view to securing compliance with this Order, -(a)require any person to give such information in his possession with respect to any business carried on by that or any other person;(aa)[ require any person, in writing to furnish samples of any article to which this Order applies;] [Added by S.O. 31. dated 21st December, 1964.](b)inspect or cause to be inspected any books or other documents belonging to or under the control of any person;(c)enter and search, or authorise any person to enter and search, any premises and seize or authorise any person to seize any article in respect of which he has reason to believe that a contravention of this Order has been committed and any other article in the premises which he has reason to believe has been or is intended to be used in connection with such contravention.(2)Every person who is required to give any information [or furnish samples] [Added by S.O. 50, dated 31st December, 1964.] or produce any books or other documents under sub-clause (1) shall comply with such requisition.(3)[] [Added by S.O. 31. dated 21st December, 1964.] The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 [(5 of 1898)] [Now see Section 100 of the Criminal Procedure Code, 1973 (2 of 1974).], relating to searches and seizures, shall, so far as may be, apply to searches and seizures under this clause.
