(1) The Central Government 1 *** may make rules consistent with this Act authorising any officer, either by name or in virtue of his office.-- (a) to enter, inspect and examine 2 [any place, aircraft, carriage or vessel] in which an explosive is being manufactured, possessed, used, sold, 3 [transported, imported or exported] under a license granted under this Act, or in which he has reason to believe that an explosive has been or is being manufactured, possessed, used, sold, 3 [transported, imported or exported] in contravention of this Act or of the rules made under this Act; (b) to search for explosives therein; (c) to take samples of any explosive found therein on payment of the value thereof; and 4 [(d) to seize, detain and remove any explosive or ingredient thereof found therein and, if necessary, also destroy such explosive or ingredient.] (2) The provisions of the 5 [Code of Criminal Procedure, 1973 (2 of 1974)] relating to searches under that Code shall, so far as the same are applicable, apply to searches by officers authorised by rules under this section.Open in Lexace · Ask the AI about this section
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