Section 18(4) in The Jammu And Kashmir Public Security Act, 2003
(4)The Government may endorse a copy of an order under sub-section (3) for investigation to any officer it may select, and such copy shall be warrant where-under such officer may enter upon any premises of the person to whom the order is directed, examine the books of such person, search for moneys and securities and make inquiries from such person, or any officer, agent or servant of such person, touching the origin of dealings in any moneys, securities or credits which the investigating officer may suspect are being used or are intended to be used for the purposes of an unlawful association.
