Section 10 in The Art Silk Textiles (Production and Distribution) Control Order, 1962
10. Power to entry, search, etc.
(1)The Textile Commissioner or any officer authorised by him in this behalf may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with -(a)require any person to give such information in his possession with respect to any business carried on by that or any other person ;(aa)[ require any person, in writing, to furnish samples of any article to which this order applies ;] [Added by S.O. 633, dated the 25th February, 1966.](b)enter and search any premises in which any manufacturer or dealer is carrying on business and inspect any books or other documents in such premises ;(c)seize an article there in respect of which he has reason to believe that this order has been or is being contravened.(2)Every person who is required to give any information 1Added by S.O. 633, dated the 25th February, 1966.[or furnish samples] under sub-clause (1) shall comply with such requisition.(3)[ The provisions of Sections 102 and 103 of the Code of Criminal Procedure, 1898 3. See now the Code of Criminal Procedure, 1973 (2 of 1974). relating to search and seizure, shall so far as may be, apply to searches and seizures under this clause.] [Inserted by S.O. 2780, dated 4th September, 1962.]
