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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(e) in Chhattisgarh Rice Procurement (Levy) Order, 2007

(e)search, and so far as may be necessary for the purpose of search detain any person and seize rice and paddy found in the possession of such person with respect to which he has reason to believe that contravention of any of the provisions of this Order has been, is being or is about to be committed and thereafter take or authorise the taking of all measures necessary for the production of stocks, so seized in a court or Collector and for their safe custody, pending such production.