Section 14 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
14. Power of entry, search, seizure, etc.
(1)Any Police Officer not below the rank of an Assistant Sub-Inspector or any Forest Officer or any other person authorised by the State Government may with a view to securing compliance of the provisions of this Act or the Rules made thereunder or satisfying himself that the said provisions have been complied with -(i)stop and search any person, boat, vehicle or receptacles used or intended to be used for transport of kendu leaves:(ii)enter and search any place & survey, demarcate and make a map of any land.(iii)seize kendu leaves in respect of which he suspects that any provision of this Act or the rules made thereunder had been, is being or is about to be contravened along with the receptacle containing such leaves, the vehicles or boats used in carrying such leaves;(iv)sell by public auction kendu leaves seized under clause (iii) and deposit the sale-proceeds thereof in Government treasury, if he is, satisfied that the said kendu leaves are subject to speedy and natural decay:Provided that the auction shall be conducted by a Forest Officer not below the rank of an Assistant Conservator of Forests.(2)The provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974)] relating to search and seizure shall so far as may be, apply to search and seizure under this Section.
