Section 5 in The U.P. Control of Supplies, Distribution and Movement of Fruit Plants Order, 1975
5. Powers of entry, search and seizure, etc.
(1)The Enforcement Officer or any other officer authorised by the Enforcement Officer in this behalf, may with such assistance, if any, as he thinks fit-(a)require the owner, occupier or any other person incharge of any premises, vehicle or vessel in which he has reason to believe that any contravention of this Order has been, is being, or is about to be committed to produce any books, accounts or other records showing transactions relating to such contravention;(b)enter, inspect or break open and search any premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order has been, is being, or is about, to be committed;(c)examine and seize any account books, stock register and other documents which in his opinion would be useful for or relevant to any proceedings in respect of any contravention of this Order and return such account books, stock register and other documents to the person from whom they were seized after copies thereof or extracts therefrom, certified under his hand, have been taken.(d)search, seize and remove stocks of scheduled commodities in respect of which he has reason to believe that a contravention of provisions of this Order, has been, is being or is about to be committed, and, therefore, take or authorise the taking of all measures necessary for securing the production of the stocks so seized in a court and for their safe custody pending such production.
