Section 7(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(1)Where the Competent Authority has reason to believe that any financial establishment or the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment-(a)has committed any act which constitutes an offence under section 3; or(b)is in possession of any proceeds of crime involved in an offence under section 3; or(c)is in possession of any records relating to an office under section 3; or(d)is in possession of, any property relating to an office under section 3, such Competent Authority may, subject to the rules made in this behalf, authorise any officer-(i)to enter and search any building, place, vessel, vehicle or aircraft where he has reason to suspect that such records or proceeds of crime are kept;(ii)to break open the lock of any door, box, locker, safe, almirah etc;(iii)to seize any record or property found as a result of such search after recording reasons in writing;(iv)to place marks of identification on such record or make or cause to be made extracts or copies therefrom;(v)to make a note or an inventory of such record or property;(vi)to examine on oath any person who is found to be in possession or control of any record or property, in respect of all or any of the matters relevant for the purpose of any investigation under this Act.
