Section 10(2) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(2)An Authorized Officer may, on receipt of information from the reporting officer-(a)enter any premises or any place connected therewith with such preparation as he thinks necessary for the inspection or investigation into the alleged offence under this Act;(b)require any person to stop any act in contravention of section 3;(c)seize any vehicle or other conveyances or any implements used or purported to be used in contravention of the provisions of this Act and send a report to the Deputy Commissioner for initiating proceedings for their confiscation;(d)require any person to furnish such information as he may consider necessary;(e)take photographs, make inventories or do other things necessary for collecting evidence regarding the commission of the offence and send a report to the Court of competent jurisdiction in order to prosecute the accused.
