Section 9(1) in The Manipur Cooking Gas (Licensing and Control) Order, 1986
(1)Any officer in the Department of Food and Civil Supplies of the State Government not below the rank of Assistant Director or any Police Officer, not below the rank of a D.S.P. may with a view to securing compliance with the provisions of this order.(a)inspect any books of account referred to in sub-paragraph (6) of paragraph (3) as well as any stock of cooking gas belonging to or under the control or possession of any person;(b)require any person to give any information in his a possession with respect to any business or undertaking for purchases, sale or storage, or cooking gas;(c)stop and search any person or vehicle or vessel used or suspected of being used for delivery of cooking gas from a godown or from premises or places where, he has reason to believe cooking gas is stored;(d)enter and search, with such aid or as instance as may be necessary any such godown or premises or places, and(e)seize and remove, with such aid or assistance as may be necessary, the entire quantity of any stock of cooking gas along with the vehicle or vessels or any other conveyances used in carrying such stock if he has person to suspect that any provision of this order has been, is being or is about to be, contravened in respect of such stock and thereafter, takes or authorise the taking of, all measures necessary for securing the production of the stock of cooking gas, vehicle vessels or other conveyance so seized before the Collector having jurisdiction under the provisions of Section 6-A of the Essential Commodities Act, 1955 (10 of 1955) and or their safe custody pending such production :Provided that in exercising the powers under this sub-paragraph, due regard shall be paid to the social and religious customs of the inmates or occupants of the premises or places concerned.
