Section 13(a) in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
(a)The licensing authority or any other officer authorized by State Government in this behalf, may with such assistance, if any, as he thinks fit :(i)require the owner, occupier or any person in charge of the place, premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this order or of the conditions of any licence issued thereunder has been, is being or is about to be committed, to produce any books, accounts or other documents showing transactions relating to such contravention;(ii)enter, inspect or break open any place, premises, vehicles or vessels in which he has reason to believe that any contravention of the provisions of this order or of the conditions of any licence issued thereunder has been, is being or is about to be committee;(iii)take or cause to be taken extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him/her;(iv)take or cause to be tested the weight of all or any of the essential commodities found in any such premises :
