Section 5 in The Marking Of Heavy Packages Act, 1951
5. Powers of inspectors. [ Sections 4 to 10 substituted by Act 29 of 1961, Section 2, for Sections 4 and 5.]
Subject to any rules made by the Central Government in this behalf, an inspector appointed under sub-section (1) of section 4 may-(a)enter, with such assistants as he considers necessary, and inspect any place or vessel and examine any packages found therein;(b)if, on such examination, any heavy package is found not to have been marked in accordance with the provisions of section 3, direct that the package shall not be transported by sea or inland waterway until it has been marked in accordance with those provisions:Provided that, instead of issuing any direction as aforesaid, the inspector may himself cause the package to be marked in accordance with the provisions of section 3; and in any such case, the expenses incurred by him for such marking shall be recoverable as an arrear of land revenue from the person consigning the package for transport.
