Section 12 in The Orissa Foodgrains Dealers' Licensing Order, 1964
12. Powers of entry, search, seizure, etc.
(1)The licensing authority or any other officer authorised by Government in this behalf, may, with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person in-charge of any place, premises, vehicles or vessel in which he has reason to believe that any contravention of the provisions of the order or the conditions of any licence issued thereunder has been, is being, or is about to be committed, to produce any book, accounts or other documents showing transactions relating to such contravention;(b)enter, inspect or break open and search any place or premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order or the condition of any licence issued thereunder, has been, is being or is about to be committed;(c)take or cause to be taken, extracts from or copies of, any documents showing transactions relating to such contravention which are produced before him.(d)search, seize and remove stocks of foodgrains and the animals, vehicles, vessels or other conveyances used in carrying the said foodgrains in contravention of the provisions of this Order, or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of foodgrains ana the animals, vehicles, vessels or other conveyances so seized, in a Court and for their safe custody pending such production.(2)The provisions of Section 102 and 103 of the Code of Criminal Procedure, 1898 (V of 1898), relating to search and seizures shall, so far as may be, apply to searches and seizures under this clause.
