Section 52 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
52. Seizure of account books and other documents etc.
- Where the State Government or the authorised officer has reason to believe that the books and records of Authority are likely to be tampered with or destroyed or the funds or property of the Authority are likely to be misappropriated or misapplied, the authorised officer may seize and take possession of such books and records, funds and property of the Authority and the officers, servants or members (including the Chairman and Chief Executive Officer), of the Authority responsible for the custody of such books, records and property shall give delivery thereof to the authorised officer.
