Section 11 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
11. Powers of entry, search, seizure etc.
(1)Any Forest Officer not below the rank of the Forest Ranger of any Police Officer not below the rank of Sub-Inspector or any other person authorised by the State Government in this behalf may, with a view to securing compliance with the provisions of this' Act or the rules made thereunder or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of forest produce;(ii)enter and search any place; and(iii)seize the forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being, or is about to be contravened alongwith receptacle containing such produce, as well the animals, the vehicles or boats used in carrying such produce.(2)The provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far may be, apply to searches and seizures under this section.
