Section 15 in Andhra Pradesh Red Sanders Wood Possession Rules, 1989
15.
(1)Whenever the inspecting officer considers that the production of any document or other thing is necessary for purposes of compliance with these rules, the inspecting officer, may issue a written requisition or order, to the owner or stockist in whose possession such document or thing is believed to be, requiring him to produce it at the time and place stated in the requisition order.(2)Where the inspecting officer has reason to believe that the owner or stockist to whom an order under sub-rule (1) has been or might be addressed, will not or would not produce document or thing as required by such requisition or order, or where the inspecting officer considers that the purpose of these rules will be served by a general search by himself he may obtain a search warrant and execute in the manner provided in the Code of Criminal Procedure 1973.
