Section 5 in The U.P. Wheat Products Control and Distribution Order, 1967
5. Power of entry, search and seizure, etc.
(1)Any Food Officer may enter and search or authorise any person to enter and search any flour or roller mill or any premises thereof used or believed to be used for the storage of wheat or wheat products and seize or authorise the seizure of any stock of wheat or wheat products in respect of which he has reason to believe that contravention of this order has been, is being or is about to be committed and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of wheat or wheat products so seized in a court and for their safe custody pending such production.(2)The provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898 (Act No. 5 of 1898)] [Now see Section 100 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974).], relating to search and seizure shall, so far as may be, apply to search and seizures under this clause.
