Section 15 in The Orissa Forest Produce (Control of Trade) Act, 1981
15. Power of entry, Search. Seizure, etc.
(1)Any Police Officer not below the rank of an Assistant Sub-inspector, or any other person authorised by the State Government may, with a view to securing compliance with the provision of this Act or the rules made thereunder or to satisfy himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of any specified forest produce;(ii)enter and search any place; and(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce, or the vehicle or boats used in carrying such produce,(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this section.
