Section 8(1) in Chhattisgarh Rice Custom Milling Order, 2016
(1)Enforcement Officer may, with a view to ensure compliance with the provisions of this Order or for satisfying himself that this Order has been complied with,-(a)enter, with such assistance as may be necessary, in any rice mill or other premises where he has reason to believe that rice is produced or stocked;(b)ask any person all necessary questions;(c)examine any documents and records;(d)call for the submission of such returns relating to the stocks of paddy and rice held by miller as may be necessary for assessment of custom milling under this order;(e)search, and so far as may be necessary for the purpose of search, detain any person and seize rice, paddy and vehicle found in the possession of such person with respect to which he has reason to believe that contravention of any of the provisions of this Order has been, is being or is about to be committed and thereafter take or authorize the taking of all measures necessary, for the production of stock and vehicle so seized in the court or before the Collector and for their safe custody, pending such production.
