Section 30 in Bihar Trade Articles (Licenses Unification) Order, 1984
30. Powers of entry, search and seizure, etc.
(1)The Licensing Authority, [Secretary, Additional Secretary, Joint Secretary, Deputy Secretary of the Food, Supply and Commerce Department and the Divisional Commissioner] [Inserted by G.S.R. 47 dated 17.10.1985.], Collector, Additional Collector, Additional District Magistrate (Supply), District Supply Officer, Assistant District Supply Officer, Deputy Inspector General of Police, Food-cum-Additional Secretary Food, Supply and Commerce Department, Superintendent of Police (Food), [Deputy Superintendent of Police (Food)] [Inserted by G.S.R. 31 dated 28.7.1992.], C.I.D. Bihar and inspector of Police (Food), C.I.D. Bihar, Secretary to Food Commissioner, Food Supply and Commerce Department, Magistrate incharge, Flying squad, Food, Supply and Commerce Department and Executive Magistrate, Block Development Officer, P.V.P. [Assistant Rationing Officer and Regional Officer notified by the Food, Supply and Commerce Department.] [Inserted by G.S.R. 47 dated 17.10.1985.] Circle Officer, Project Rationing, Patna, Jamshedpur, Dhanbad and Ranchi, Deputy Rationing Officer, [Block Supply Officer] [Substituted by G.S.R. 31 dated 28.7.1992.], Marketing Officer, Assistant Marketing Officer, Supply Inspector and any Police Officer not below the rank of Sub-Inspector or any other person empowered by the Government [but in respect of Roller Flour Mills] [Inserted by G.S.R. 30 dated 27.12.1988.], Rice Mills. Pluses Mills and Oil Mills not below the rank of Executive Magistrate. [x x x x] [Omitted by G.S.R. 30 dated 27.12.1988.],(a)require, the owner, occupier or any other person incharge of any place, premises, vehicle or vessel in which he has reason to believe that any contravention of provisions of this Order has been or is being or is about to be made to produce any books of accounts or documents showing transaction relation to such contravention;(b)enter, inspect or break open and search any place or premises, vehicle or vessel in which he has reason to believe that any contravention of the provisions of this Order has been, is being or is about to be made;(c)seize any books of accounts and documents placed before him which in his opinion may be useful or relevant to in connection with the contravention made and shall be entitled to make copies thereof or to take extracts therefrom;(d)search, seize and remove stocks of trade articles along with the packages, coverings or receptacles in which such stock is found, if he has reason to believe that any provision of this Order has been or is being or is about to be contravened in respect of such stock or any part thereof and may also search, seize and remove the animals, vessels or other conveyance used in carrying the said trade articles, in contravention of the provisions of this Order and thereafter take or authorise the taking of all measures necessary for securing the production of stocks of trade article and the animals, vehicles, vessels or other conveyances so seized before the Court and for their safe custody pending such production;(e)for the purpose of such inspection etc. ask any person all necessary question.(2)The provisions of Section 100 of the Code of Criminal Procedure, 1973 (Central Act, 2 of 1974) relating to search and seizure shall, so far as may be, apply to searches and seizures under this clause.
