Section 9 in Bihar Sugarcane (Distribution and Movement Control) Order, 1966
9. Power of entry, search, seizure, etc.
- Any person authorised in this behalf by the State Government may with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person incharge of a power-crusher or power driven Gur or Khandsari unit 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 contraventions;(b)enter, inspect or break open and search any part of the place or premises where such a power crusher or unit is located in which he has reason to believe that any contravention of the provisions of this Order or of the conditions of any licence is being or is about to be committed;(c)take or cause to be taken, extracts from or copies of any documents, showing transaction relating to such contraventions, which are produced before him;(d)search, seize and remove any vital part of the power-crusher so as to make it inoperative:Provided that breaking open and search under this clause shall be made in the presence of two witnesses.
