Section 12(2) in The Jammu and Kashmir Saffron Act, 2007
(2)Without prejudice to the generality of the powers under sub-section (1), the Enforcement inspectors may-(i)take samples of saffron from-(a)any seller, retailer, wholesaler or other trade ;(b)any purchaser, consignee or transporter for quality analysis.(ii)seize entire quantity of saffron, being exported by any trader or transporter or other agency in respect of which any offence under the Act has been committed, for quality analysis;(iii)send the sample of saffron to the Quality Control Laboratory for analysis, and -(a)deliver one sample to the person from whom it has been taken; and(b)retain the remaining sample for production, in case any legal proceedings are taken or for analysis by the Central Quality Control Laboratory, as the case may be ;(iv)enter and search, at all reasonable times, with such assistance as he considers necessary, any place in which he has reason to believe that any offence under the Act has been, or is being committed, and order in writing to the person in possession of saffron, in respect of which the offence has been or is being committed, not to dispose of any stock of such saffron for a specific period not exceeding 30 days or seize the stock of such dried saffron or direct the possessor to remove the defect in such saffron in his presence;(v)examine any record, register, document or any other material object found in any place mentioned in clause (iv) and seal the same, if he has reason to believe that it may furnish evidence of the commission of an offence punishable under the Act; or(vi)break open any container/bag in which the saffron of any-notified grade may be contain or to-break open the door of any premises where such saffron may be kept for sale.
