Section 13(1) in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
(1)Any Officer of the Central or the State Government not below the rank of Inspector duly authorised by a general or a special order, by the Central Government or the State Government, as the case may be or any officer of a Government Oil Company not below the rank of Sales Officer, authorised by the Central Government, may, with a view to securing due compliance of this order or any other order made thereunder;(a)Stop and search any vessel or vehicle used or capable of being used for the transport or storage of any petroleum product,(b)enter and search any place,(c)seize stocks of liquefied petroleum gas along with container and/ or equipments, such as cylinders, gas cylinder valves, [pressure regulators, LPG rubber hose] [Substituted by Notification No. G.S.R. 838(E), dated 4.11.2015 (w.e.f. 20.7.2000).] and seals in respect of which he has reason to believe that a contravention of this Order has been, or is being, or is about to be made.
