Section 14 in The U.P. Scheduled Commodities Dealers (Licensing and Restriction on Hoarding) Order, 1989
14. Power of entry, search, seizure, etc.
(1)Any Enforcement Officer or the Licensing Authority or any other officer authorised in writing by the State Government in this behalf may, with such assistance, if any, as he thinks fit with a view to securing compliance with this Order or to satisfying himself that the Order has been complied with-(a)enter, inspect or break open and search any place or premises, vehicle or vessel used or believed to be used for the purchase, sale or storage for sale of any of the Scheduled Commodities or in which he has reason to believe that any contravention of the provisions of this Order or the conditions of any licence issued thereunder, has been or is being or is about to be committed;(b)require the owner, occupier or any other person incharge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order, or of the conditions of any licence issued thereunder has been or is being, or is about to be committed, to produce any book, accounts or other documents showing transactions relating to such contraventions;(c)take or cause to be taken, extract from, or copies of any documents showing transactions relating to such contraventions which are produced before him;(d)search, seize and remove stocks of Scheduled Commodities and the animals, vehicles, vessels or other conveyances used in the said Scheduled Commodities in contravention of the provisions of this Order, or of the conditions of the licence issued thereunder and thereafter take or authorise the taking of of all measures necessary for securing the production of stocks of Scheduled Commodities and the animals, vehicles, vessels or other conveyance so seized in a court and for their safe custody pending such production.(2)The provisions of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) relating to search and seizure shall, so far as may be, apply to the searches and seizures made under this clause.
