Section 31 in Atomic Energy (Radiation Protection) Rules, 2004
31. Power to investigate, seal or seize radiation installation or radioactive material and to give direction to the employer.-
(1)Any person duly authorised under Section 17 of the Act, may, after inspection, carry out investigation for the purposes of determining contravention of any of the provisions of these rules;(2)The investigation may be carried out against a complaint or on suspicion or after an unusual incident or accident;(3)The person authorised to investigate may -(a)seal any radiation installation or any conveyance carrying radioactive materials or seize any radioactive material or contaminated equipment; and(b)indicate in writing to the employer any recommendation aimed at ensuring adequate protection and the licensee shall comply with the same.
