- (i) The State Coal Controller or Licensing Authority or any Inspector may, with a view to securing compliance with this Order-(a)enter upon and inspect any premises on which he has reasons to believe that coal has been or is being or is likely to be kept, stored, distributed, disposed of or to and from which coal has been or is being, or is likely to be removed or transported;(b)stop and inspect any vehicle or animal in or on which coal is being carried for sale, supply or storage or for any other purpose;(c)seize coal found in the possession of any person or in any vehicle or on any animal in respect of which he has reason to believe that contravention of this Order has been, or is being, or is about to be committed; and(d)seize any record pertaining to coal of which he has reasons to believe that contravention of this Order has been, or is being, or is about to be committed.(ii)Every person (including his agent and servant) incharge of vehicle or animal or premises which is searched or is sought to be searched under the provisions of sub-clause (i) shall allow the authority, making the demand, access, to such premises, vehicle or animal and shall also answer truthfully to the best of his knowledge and belief all questions put to him.(iii)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 searches and seizure under this Order.
