Section 28(2) in The Punjab Co-operative Societies Act, 1961
(2)On receipt of an application under sub-section (1), the magistrate may, by a warrant, authorise any police officer not below the rank of Sub-Inspector, to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and property; and the records and property so seized shall be handed over to the new committee or Administrator of the society or of the liquidator as the case may be.
