22. Search and seizure.—
(1) For the purpose of conducting an investigation after preliminary
inquiry under sub-section
(1) of section 19, the Director-General or any other officer authorised by him in
this behalf, or the District Collector, as the case may be, may, if he has any reason to believe that any
person has violated any consumer rights or committed unfair trade practice or causes any false or
misleading advertisement to be made, shall,--
(a) enter at any reasonable time into any such premises and search for any document or record or
article or any other form of evidence and seize such document, record, article or such evidence;
(b) make a note or an inventory of such record or article; or
(c) require any person to produce any record, register or other document or article.
(2) The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to search and seizure
shall apply, as far as may be, for search and seizure under this Act.
(3) Every document, record or article seized under clause
(a) of sub-section
(1) or produced under
clause
(c) of that sub-section shall be returned to the person, from whom they were seized or who
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produced the same, within a period of twenty days of the date of such seizure or production, as the case
may be, after copies thereof or extracts therefrom certified by that person, in such manner as may be
prescribed, have been taken.
(4) Where any article seized under sub-section
(1) are subject to speedy or natural decay, the
Director-General or such other officer may dispose of the article in such manner as may be prescribed.
(5) In the case of articles other than the articles referred to in sub-section
(4), provisions contained in
clause
(c) of sub-section
(2) of section 38 shall mutatis mutandis apply in relation to analysis or tests.
