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Petroleum Act, 1934 26. Power of entry and search (1) The Central Government may, by notification in the Official Gazette, authorize any officer by name or by virtue of office to enter and search any place where he has reason to believe that any petroleum is being imported, transported, stored, produced, refined, or blended otherwise than in accordance with the provisions of this Act and the rules made thereunder, and to seize, detain or remove any or all of the petroleum in respect of which in his opinion an offence under this Act has been committed. (2) The provisions of the 31[Code of Criminal Procedure, 1973], relating to searches shall, so far as they are applicable, apply to searches by officers authorized under this section. (3) The Central Government may make rules regulating the procedure of authorized officers in the exercise of their powers under this section subject, however, to the provisions of sub-section (2).    |
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