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Union of India - Section

Section 69 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981

69. Powers of inspection, search, seizure, detention and removal .-(1) Any of the officers specified in the first column of the Table below may exercise the powers mentioned in sub-section (1) of section 7 of the Act in the areas specified in the corresponding entry in the second column of that Table:-

Officers Areas
(1) (2)
1. The Chief Controller, Deputy Chief Controllers, Controllers, and Deputy Controllers of Explosives and Assistant Controllers of Explosives. The whole of India.
2. All District Magistrates. Their respective districts.
3. All Magistrates subordinate to the District Magistrate. Their respective jurisdictions.
4. The Commissioners of Police. Their respective jurisdictions.
5. Deputy Commissioners of Police subordinate The respective areas over which their authority extends.
6. All police officers not below the rank of a Sub-Inspector. -do-
Provided that the powers of removal and destruction under clause (d) of sub-section (1) of section 7 of the Act shall not be exercised by any Magistrate or police officer except under and in accordance with the instructions of the Chief Controller, Deputy Chief Controller, Controller or Deputy Controller or Assistant Controller of Explosives.
(2)Every facility shall be afforded to the officers specified in sub-rule (1) to ascertain that these rules are being duly observed.APPENDIX - [I][See Rule 4(2)]