Section 18 in The Orissa Cement Control Order, 1973
18. Powers of entry, search and seizure.
(1)With a view to securing compliance with this Order or satisfying himself that this Order has been complied with the Controller or any other Officer authorised by Government in this behalf, may, with such assistance, if any, as he thinks fit-(a)enter, inspect or break open and search any place or premises, vehicles or aircrafts 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 :Provided that if any such place or premises is found locked up, unoccupied or unattended by or on behalf of the owner or occupier, the same may, in the presence of two witnesses, be broken open and entered upon for all or any of the aforesaid purposes;(b)require the owner, occupier, or any other person in charge of the place or 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 contraventions;(c)take or cause to be taken extracts from or copies of any documents showing transactions relating to such contraventions which are produced before him or otherwise found in the premises; and(d)search, seize and remove the stocks of cement and the animals, vehicles, vessels or other conveyances used in carrying the said cement in contravention of the provisions of this Order or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of cement and the animals, vehicles or other conveyances so seized in a Court and for their safe custody pending such production.(2)[ The provision of Section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) shall, so far as may be, apply to searches and seizures under this clause.] [Substituted vide SRO No. 193/75/ 29.3.1975.]
