Section 16(1) in Jammu and Kashmir Saffron Rules, 2018
(1)The Enforcement Inspector shall have the following duties namely :-(i)to satisfy himself that the conditions of registration of a saffron dealer are being complied with by him ;(ii)to procure and send for test and analysis, samples of saffron which he has reason to suspect are being sold, stocked or accepted for sale in contravention of the provisions of the Act or these rules ;(iii)to investigate any complaint in writing which may be made to him ;(iv)to institute prosecution in respect of breaches' of the Act and the rules made thereunder ;(v)to maintain a record of all inspections made and action taken by him in the performance of his duties including the taking of samples and seizure of stocks and to submit copies of record to the registration officer ; and(vi)to make such inquiries to inspections as may be necessary to detect the sale and use of saffron in contravention of the Act.
