Section 7(1) in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982
(1)An Enforcement Officer may with a view to securing compliance with this Order or to satisfying himself that the Order has been complied with-(a)enter with such assistance as may be necessary any premises where he has reason to believe that any foodgrain is stored; or(b)ask to any person all necessary questions;(c)search or examine any books of accounts and documents which in the opinion of the Enforcement Officer may be useful, for, or relevant to in proceeding under this Order and the person from whose custody such books of accounts or documents are seized shall be entitled to make copies thereof or to take extracts therefrom in the presence of an officer having the custody of such books of accounts or documents;(d)seize any articles: in respect of which the Enforcement Officer has reason to believe that a contravention of the Order has been, or is being, or is about to be committed and any packages, coverings or receptacles in which such articles are found or any vessel, vehicle or other conveyance or animal used in carrying such articles.
