(1)The Licensing Officer or any other officer authorised by him in writing in this behalf, may with a view to securing compliance with this Order-(a)require any holder of a licence to give any information in his possession with respect to the agricultural produce stored by him in the cold storage;(b)enter and search any premises, where the cold storage is installed or run, at any time with a view to satisfying himself that the requirements of this Order are being complied with.(2)Every holder of a licence shall be bound to furnish the information so required to the Licensing Officer or such other officer and afford all necessary facilities to the Licensing Officer or the officer for the purpose of exercising his powers under sub-clause (1).(3)Subject to the provisions of this clause, the provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898 (5 of 1898)] [Now see Criminal Procedure Code, 1973.] relating to search shall so far as may be, apply to searches under this clause.
