Any authority authorized by the Central Government in this behalf may, with a view to securing compliance with this Act,--(a)require any producer or dealer to furnish to such authority such information relating to his business as that authority may specify;(b)inspect or cause to be inspected any books or other documents belonging to or under the control of such producer or dealer;(c)enter and search or authorize any person to enter and search any premises and seize or authorize any person to seize any cloth or yarn in respect of which he has reason to believe that a contravention of this Act has been or is about to be committed.
