9A. [ Power of entry, search and seizure. [Inserted by Notification No. G.S.R. 524 (E)/Ess./Com./ Sugarcane, dated October 27, 1975, published in Gazetted of India (Extraordinary), Part II, Section 3 (i), dated October 27, 1975, pages 2215-16.]
(1)The Central Government or the State Government, as the case may be, may authorise any person to enter and search any premises where any accounts, books, registers or other documents belonging to, or under the control of a producer of sugar or his agent, or an owner of a crusher, a power-crusher or a khandsari unit or an agent of such an owner, are maintained or kept for safe custody:Provided that this clause shall not apply to accounts, books, registers or other documents relating to a crusher owned by a grower or a body of growers of sugarcane.(2)Such person may seize any such accounts, books, registers or other documents if he has reason to believe that a contravention of this Order has been, or is being, or is about to be, committed.(3)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974) relating to searches and seizure shall, so far as may be, apply to searches and seizures made under this clause].
