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Union of India - Section

Section 198 in The Petroleum Rules, 2002

198. Power to enter, inspect, search and seize

.-(1) Any officer, specified in column (1) of the table below, may within the jurisdiction specified in the corresponding entry in column 2 of the said table:(a)enter, inspect and search any place where he has reason to believe that any petroleum is being imported, transported, stored, produced, refined or blended or is under transport and inspect all receptacles, plants and appliances used in connection therewith in order to ascertain if they are in accordance with provisions of the Act and of these rules;(b)search for petroleum therein;(c)take samples for testing of any petroleum found therein and make payments by cash for value of samples taken; and(d)seize, detain and remove any petroleum or any material suspected to be petroleum or any equipment or appliances used therein together with connected documents thereof in respect of which he has reasons to believe that any of the provisions of the Act or of these rules have been contravened.TABLE
Designation of the Officer Limit of Jurisdiction
(1) (2)
Chief Controller & Controller Whole of India
All District Magistrates Their respective Districts
All Magistrates subordinate to District Magistrate Their respective Jurisdiction
Police Officer not below the The area over which their authority extends
(2)Whenever any officer other than the Chief Controller, seizes, detains or removes any petroleum or any material connected therewith or any connected documents thereof under this rule, he shall forthwith report the fact by telegram to the Chief Controller and the Controller having jurisdiction over the place where seizure, etc"> (2) Whenever any officer other than the Chief Controller, seizes, detains or removes any petroleum or any material connected therewith or any connected documents thereof under this rule, he shall forthwith report the fact by telegram to the Chief Controller and the Controller having jurisdiction over the place where seizure, etc., has taken place and whenever any officer not being the district authority seizes, detains or removes any petroleum or any material connected therewith or any connected documents thereof under this rule, he shall intimate the facts of the case to the Chief Controller and the Controller having jurisdiction.
(3)Whenever any samples are taken in accordance with this rule, they shall be tested in accordance with the relevant provisions of Chapter X of these rules.
(4)Whenever any petroleum is seized under this rule, it shall be stored, under adequate guard until examination by the Chief Controller or the Controller and receipt of instructions from him as to its disposal.
(5)Whenever searches are made under this rule the same shall be carried out in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974). All officers of the police and district authorities shall assist the Chief Controller in the execution of the Act and rules.
(6)Whenever any person by himself or any person in his employment voluntarily obstructs or offers any resistance to or otherwise interferes with or refuses or fails to give or wilfully gives false or misleading information to the officer duly appointed under this rule who is acting in accordance with his duty thereunder such person shall be deemed to have committed an offence under the Act.