Section 19(1) in Himachal Pradesh Specified Essential Commodities (Regulation of Distribution) Order, 2019
(1)The Director or Deputy Commissioner or the Controller or any Magistrate or any Officer of the Food, Civil Supplies & Consumer Affairs Department not below the rank of Inspector or any other Officer, if specifically authorized by the Director in this behalf, within his jurisdiction, may, in order to secure the compliance of this order or to satisfy himself that this order has been complied with and with such assistance as deems fit, may,-(a)inspect stocks of specified essential commodities, books, accounts or other documents pertaining to specified essential commodities and for the purpose of such inspection, enter and, if necessary, break- open or seal any premises used or believe to be used for the sale or distribution or storage of any specified essential commodity;(b)direct any person(s) to make any statement or furnish any information or produce any document or commodity in his possession or under his control relating to the purchase, sale, distribution or storage of any specified essential commodity any person so required shall comply with such directions;(c)direct any person to render any account or to produce books, account or other documents relating to or believed to be relating to the purchase, sale, distribution or storage of any specified essential commodities/article and any person so required shall comply with such directions;(d)seize any books of accounts and documents, which in his opinion, may be useful for or relevant to, any proceedings 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 there-from in the presence of any officer having the custody of such books of accounts or documents;(e)test or cause to be tested the correctness of any weights and measures used or believed to be used in any transaction relating to the sale or distribution of any specified essential commodities;(f)take or cause to be taken the weight of all or any of the specified essential commodity found in any such premises;(g)take or cause to be taken samples of specified essential commodities kept for sale for comparing with the approved samples of such specified essential commodities authorized for sale or for analysis;(h)require the owner, occupier or the person in charge of any place, premises, vehicle or vessel or animal in which he has a reason to believe that any contravention of the provisions of this order has been or is being or is about to be made, to produce any books of accounts or documents showing transactions relating to such contravention; and(i)search, seize and remove stocks of specified essential commodities along with the package, covering or receptacles in which such stock is found, if he has reasons to believe that any provisions of this order has been or is being or is about to be contravened in respect of such stock any part thereof and may also search, seize and remove the animals, vehicles, vessels or other conveyance used in carrying the said specified article in contravention of the provisions of this order;
