(9)Where it is not feasible to seize any accounts, registers or documents under sub-section (6) or any goods under sub-section (8), the officer concerned may under sub-section (6) or any goods under sub-section (8), the officer concerned may serve on the owner or the person, who is in immediate possession or control thereof, an order that he shall not remove, part with or otherwise deal with them except with the previous permission of such officer, and, after serving such order, may take such steps as may be deemed necessary under the circumstances.
