Section 8(11) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(11)After considering the application under sub-regulation (10) and hearing the Investigating Authority, if necessary, the competent court may, by order, authorise the Investigating Authority -(a)to enter, with such assistance, as may be required, the place or places where such records are kept;(b)to search that place or those places in the manner specified in the order; and(c)to seize records, it considers necessary, for the purposes of the investigation.
