Section 8 in The Jute Packing Materials (Compulsory Use In Packing Commodities) Act, 1987
8. Power to search and seize.
(1)The authorised officer may, if he has reason to believe that any commodity has been packed in contravention of section 5 and is secreted in any place, premises or vehicle enter into and search such place, premises or vehicle for such commodity.(2)Where, as a result of any search made under sub-section (1), any commodity packed in contravention of section 5 has been found, the authorised officer may seize such commodity and any other thing which, in his opinion, will be useful for, or relevant to, any proceeding under this Act:Provided that where it is not practicable to seize any such commodity or thing, the authorised officer may serve on the person an order that he shall not remove, part with or otherwise deal with, the commodity or thing except with the previous permission of the authorised officer.(3)The provisions of the Code of Criminal Procedure, 1973, (2 of 1974) relating to searches and seizures shall, so far as may be, apply to every search or seizure made under this section.
