Section 4(1) in The U.P. Milk and Milk Products (Export) Control Order, 1976
(1)Any Stipendiary Magistrate or any Police Officer, not below the rank of a Sub-Inspector of Police or any officer or employee under the administrative control of the Milk Commissioner, Uttar Pradesh not below the rank of a Senior Milk Inspector may with a view to securing compliance with this Order or to satisfying himself that this Order is being complied with-(a)stop and search any person or any boat, motor or other vehicle or any receptacle or machinery used or intended to be used for export or transport of milk or for manufacture of milk products:(b)enter and search any place or premises where he has reason to believe that milk is stocked or that they are being used for the manufacture, sale, service or supply of milk products;(c)seize or authorize the seizure of any milk or milk products in any place or premises together with packages, coverings, receptacles or machinery in which milk or milk products are found or with which such milk products are manufactured or the animals, vehicles, vessels, boats or other conveyances used in carrying milk or milk products and thereafter take all measures necessary for securing the production of the packages, coverings, receptacles, machinery so seized in a court and for their safe custody pending such production.
