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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(g) in The West Bengal Molasses Control Act, 1973

(g)for any incidental and supplementary matters, including in particular the entering and search of premises, vehicles, vessels and aricrafts, the seizure by a person authorised by the State Government in writing to make such search of any molasses in respect of which such person has reason to believe that a contravention of the order has been, is being or is about to be committed, the grant or issue of licenses, permits or other documents, and the charging of fees therefor.