Section 13 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
13. Powers of entry, search, seizure, etc.
(1)Any police officer not below the rank of sub-inspector or any forest officer may, with a view to securing compliance with the provisions of this Chapter or the rules made thereunder or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, vessel, vehicle or receptacle used or . intended to be used for the transport of resin or resin product;(ii)enter and search any place;(iii)seize resin or resin product in respect of which he suspects that any provisions of this Chapter or the rules made thereunder has been, is being or is about to be contravened alongwith the receptacle containing or carrying such resin.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), relating to search and seizure shall, so far as may be, apply to searches and seizures under this Section.
