Section 6(2) in The Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979
(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far as may be, apply to search and seizures under this clause.Notifications(23rd December, 1986)(Authorisation to the Assistant Director, Quality Control, Food and civil Supplies Department to exercise the powers under Clause 6 of the above Order).S.R.O.No. 2/87. - In pursuance of Sub-clause (i) of Clause 6 of the Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979, the State Government do hereby authorise the Assistant Director Quality Control, Food and Civil Supplies Department to exercise the powers specified under the said clause within the State of Orissa.No. 28526. - In pursuance of Sub-clause (i) of Clause 6 of the Orissa Motor Spirit and High Speed Diesel Oil (Maintenance of Supplies) Order, 1979, the State Government do hereby further authorise the Officers mentioned below to exercise the powers under the said clause within their respective areas of jurisdiction.
