Section 16 in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
16. Powers of licensing authority.
(1)The licensing authority or any officer authorised by him in this behalf may, with a view to securing compliance with the provisions of the Act-(a)require any person to give any information in his possession with respect to the manufacture or disposal of any cattle feed or poultry feed manufactured or processed or sold by him;(b)enter upon and inspect any premises where any cattle feed or poultry feed is manufactured or processed or is stocked or exhibited for sale, at any time during business hours with a view to satisfying itself or himself that provisions of this Act are being complied with;(c)on giving a proper receipt, seize or detain any cattle feed or poultry feed manufactured, processed, marked or labelled otherwise than in accordance with the provisions of this Act or suspected to be manufactured, processed, marked, packed or labelled in contravention of the said provisions;(d)seize or detain, on giving a proper receipt, any raw materials, documents, account books or other relevant evidence connected with the manufacture, processing or sale of cattle feed or poultry feed in respect of which he has reasons to believe that a contravention of this Act has been committed;(e)inspect any books or other documents relating to the manufacture, processing or sale of cattle feed or poultry feed;(f)collect, on payment of the price thereof, samples of cattle feed or poultry feed intended or exposed for sale or under despatch or delivered to any dealer, agent or broker for the purpose of sale and have such samples analysed at laboratory selected for the purpose by the licensing authority;(g)collect free of charge from any person manufacturing or processing cattle feed or poultry feed, on giving a proper receipt, samples of any such feed or any ingredients used in the processing of such feed in respect of which he has reasons to believe that any of the provisions of this Act has been contravened;(h)by an order in writing, impose temporary ban on manufacture or processing or sale of any cattle feed or poultry feed in respect of which he has reasons to believe that any of the provisions of this Act has been contravened.(2)The ban imposed under Sub-section (1) shall remain in force for a period of three months or till the matter is finalised after enquiry whichever is earlier.(3)Every person, if so required by the licensing authority or the officer referred to in Sub-section (1), shall be bound to afford all necessary facilities to the licensing authority or such officer for the purpose of enabling the licensing authority or such officer to exercise the powers under Sub-section (1).
