Section 8(1) in The Lubricating Oils And Greases (Processing, Supply and Distribution Regulation) Order, 1987
(1)Any police officer not below the rank of an Inspector or any other officer of Government of rank equivalent or higher thereto, authorised in this behalf by the Central Government or a State Government may, with a view to securing compliance with this Order or to satisfying himself that this Order or any order made thereunder has been complied with-(a)enter and search any place, premises, vessel or vehicle which the officer has reason to believe, has been, or is about to be, used for the contravention of this Order,(b)seize-(i)stocks of lubricating oils, greases and processing equipments,(ii)any package, covering or receptacle in which lubricating oils and greases are found, and(iii)any animal, vehicle, vessel or other conveyance used in carrying lubricating oils and greases, which the officer has reason to believe has been, or is being or is about to be, used for contravention of this Order;(c)send samples of any lubricating oil or grease seized under sub-paragraph (i) of paragraph (b) to any of the laboratories mentioned in Schedule II appended to this Order, for analysis with a view to knowing the nature and extent of adulteration.
