(3)An income-tax authority acting under this section may,-(i)if he so deems necessary, place marks of identification on the books of account or other documents inspected by him and make or cause to be made extracts or copies therefrom,](ia)[ impound and retain in his custody for such period as he thinks fit any books of account or other documents inspected by him: [ Inserted by Act 20 of 2002, Section 58 (w.e.f. 1.6.2002).]Provided that such income-tax authority shall not-(a)impound any books of account or other documents except after recording his reasons for so doing; or ](b)[ retain in his custody any such books of account or other documents for a period exceeding ten days (exclusive of holidays) without obtaining the approval of the Chief Commissioner or Director General therefor, as the case may be,] [ Substituted by Act 32 of 2003, Section 61, for Clause (b) (w.e.f. 1.6.2003).](ii)[ make an inventory of any cash, stock or other valuable article or thing checked or verified by him, [Substituted by Act 41 of 1975, Section 37, for Section 133-A (w.e.f. 1.10.1975).](iii)record the statement of any person which may be useful for, or relevant to, any proceeding under this Act.
