Section 3(e) in East Punjab Control of Bricks Supplies Act, 1949
(e)for any incidental and supplementary matters including in particular the entering and search of premises, vehicles the seizure by a person authorised to make such search of the bricks in respect of which such person has reason to believe that contravention of any order made under this Act has been, is being or is about to be committed, the grant or issue of licences, permits or other documents and the charging of fees therefor.
