Section 12 in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
12. Powers of entry, search, seizure, etc.
(1)Any police officer not below the rank of a sub-inspector or any forest officer may, with a view to securing compliance with the provisions of this Act or the rules made thereunder or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of tendu leaves;(ii)enter and search any place;(iii)seize tendu leaves in respect of which suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened alongwith the receptacle containing such leaves, or the vehicles or boats used in carrying such leaves.(2)The provisions of Sections 102 and 103 of the [Code of Criminal Procedure, 1898, (Act No. V of 1898)] [Now see under same sections of Code of Criminal Procedure, 1973 (2 of 1974)] of relating to search and seizure shall, so far as may be, apply to searches and seizures under this section.
