Section 10(1) in The Art Silk Textiles (Production and Distribution) Control Order, 1962
(1)The Textile Commissioner or any officer authorised by him in this behalf may, with a view to securing compliance with this Order or to satisfying himself that this Order has been complied with -(a)require any person to give such information in his possession with respect to any business carried on by that or any other person ;(aa)[ require any person, in writing, to furnish samples of any article to which this order applies ;] [Added by S.O. 633, dated the 25th February, 1966.](b)enter and search any premises in which any manufacturer or dealer is carrying on business and inspect any books or other documents in such premises ;(c)seize an article there in respect of which he has reason to believe that this order has been or is being contravened.
