Section 6 in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
6. Power to enter premises and inspect certain documents.
(1)The State Government may, by notification, authorize the Competent Authority or any authority under the Competent Authority to carry out the purposes of this Act No enter and search any premises, where it has reason to believe that any register, book, record, paper, application, information in electronic storage and retrieval device or medium, instrument or proceedings are kept and to inspect them and to take such notes and extracts as it may deem necessary.(2)Every person having in his custody or maintaining such register, book, record, paper, application, instrument or proceedings shall at all reasonable times produce or permit the Competent Authority or any other authority authorized by the Competent Authority to inspect them to take notes and extracts as it may deem necessary and if necessary seize and impound them:Provided that no residential accommodation (not being a place of business cum residence) shall be so entered into and searched except on the authority of a search warrant issued by a Magistrate having jurisdiction over the area, and all searches under this section shall, so far as may be made in accordance with the provisions of the Code of Criminal Procedure, 1973 (2 of 1974)
