Section 13(4) in Gujarat Lokayukta Aayog Act, 2013
(4)The Lokayukta or the Up-Lokayukta or any Gazetted Officer specially authorized in this behalf by the Lokayukta Aayog may enter any building or place where it has reason to believe that any books of account or other documents relating to the subject matter of the inquiry may be found, and may seize any such books of account or documents or take extracts or copies there from, subject to the provisions of section 100 of the Code of Criminal Procedure, 1973 in so far as they may be applicable.
