- Without prejudice to any other provision contained in this Act the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] or an officer authorised by it in this behalf may, -(i)require by order any person to furnish or produce before any specified authority or person such information or article in his possession as may be specified in the order, being information or article which the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] or such officer considers it necessary or expedient to obtain or examine for the purposes of this Act;(ii)authorise any person to enter or search any premises, or to inspect and seize any books or other documents or articles belonging to or under the control of any person which the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] or the officer making the order may consider necessary for enforcing such order.
