(10)The Chief Metropolitan Magistrate, Delhi may, after considering the application and hearing from the Director General, by order, authorise the Director General -(a)to enter, with such assistance, as may be required, the place or places where such information, books, papers, other documents or records are kept;(b)to search that place or places in the manner specified in the order; and(c)to seize information, books, papers, other documents or records as it considers necessary for the purpose of the investigation:Provided that certified copies of the seized information, books, papers, other documents or records, as the case may be, may be provided to the party or person from whose place or places such documents have been seized at its cost.
