(1)Where in consequence of information in his possession, the Lokayukta or the Officer authorized by it-(a)has reason to believe that any person to whom a summon or notice under this Act, has, been or might be issued will not or would not produce or cause to be produced any property, document or thing which will be necessary or useful for or relevant to any enquiry or other proceeding to be conducted by him may issue a search warrant, and authorize any officer not below the rank of Inspector of Police to conduct a search or carry out an inspection in accordance therewith and in particular to, enter and search any building or place where he has reason to suspect that such property, or document, is kept.(2)A warrant issued under sub-section(1) shall for all purposes, be deemed to be warrant issued by a Court under section 93 of Code of Criminal Procedure, 1973.(3)If the Lokayukta is satisfied that any document seized under sub-section(1) would be evidence for the purpose of investigation or enquiry under this act and it would be necessary to retain the documents in its custody or in custody of search officers as may be authorized it may so return or direct such officer authorized to retain such document till the completion of such investigation or enquiry.Provided that where any document is required to be returned the Lokayukta or the authorized officer may return the same after retaining copies of such document duly authenticated.(4)The provisions of the Code of Criminal Procedure, 1973 relating to searches shall, so for as may be, apply to searches under this section.
