(a)The Collector/District Magistrate and Officers of Food Supply & Commerce Department and as may be authorised by the Collector/D.M. or Food Supply and Commerce Department not below the rank of Inspector or any Police Officer not below the rank of a Sub-Inspector may with a view to securing compliance with this Order or to satisfy Enforcement Officer that this Order has been complied with the provisions of the Code of Criminal Procedure, 1973 (Act 2 of 1973) relating to search and seizure shall so far as may be apply to searches and seizures under this clause.
