Section 14 in The Targeted Public Distribution System (Control) Order, 2015
14. Power of search and seizure.
(1)An officer authorised by the State Government, shall be competent to inspect or summon such records or documents as may be considered by him necessary for examination and take extracts or copies of any records or documents produced before him.(2)If the officer referred to in sub-clause (1) has reasons to believe on receipt of a complaint or otherwise that there has been any contravention of the provisions of this Order or with a view to securing compliance with this Order, he may enter, inspect or search the fair price shop or any premises relevant to transactions of business of the fair price shop.(3)The officer referred to in sub-clause (1) may also search, seize or remove such books of accounts or stocks of foodgrains where such authority has reason to believe that these have been used or will be used in contravention of the provisions of this Order.(4)The officer referred to in sub-clause (1) conducting search and seizure under sub-clause (3) shall inform the State Government or any other officer authorised by it in this behalf, the details of the search conducted and the stocks of foodgrains so seized by them under that clause.(5)The provisions of section 100 of the Code of Criminal Procedure 1973, relating to search and seizure shall so far as may be, apply to search and seizure under this Order.
