Section 17(7) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(7)If a person legally entitled to the books, accounts, papers, receipts, vouchers, reports or other documents seized under sub-section (1) objects for any reason to the approval given by the Authority under sub-section (5), he may make an application to the Central Government stating therein the reason for such objection and requesting for the return of the books, accounts, papers, receipts, vouchers, report or other documents.
