Section 3(2)(j) in The Essential Commodities Act, 1955

Central Government Act

(j) 3[ for any incidental and supplementary matters, including, in particular, the entry, search or examination of premises, aircraft, vessels, vehicles or other conveyances and

1. Subs. by Act 28 of 1957, s. 2, for the original clause (with retrospective effect). 2 Ins. by Act 17 of 1961, s. 2. 3 Subs. by Act 66 of 1971, s. 2, for cl. (j). 4 Subs. by Act 92 of 1976, s. 3 (w. e. f. 2- 9- 1976 ).

animals, and the seizure by a person authorised to make such entry, search or examination,--

(i) of any articles in respect of which such person has reason to believe that a contravention of the order has been, is being, or is about to be, committed and any packages, coverings or receptacles in which such articles are found;

(ii) of any aircraft, vessel, vehicle or other conveyance or animal used in carrying such articles, if such person has reason to believe that such aircraft, vessel, vehicle or other conveyance or animal is liable to be forfeited under the provisions of this Act;

(iii) 2[ of any books of accounts and documents which in the opinion of such person, may be useful for, or relevant to, any proceeding under this Act and the person from whose custody such books of accounts or documents are seized shall be entitled to make copies thereof or to take extracts therefrom in the presence of an officer having the custody of such books of accounts or documents.]