62. Power to enter and search any place and seize documents etc.
(1)The Registrar may, with such assistance as he considers necessary, enter anyplace where he suspects any person is conducting or has conducted any chit in contravention of the provisions of this Act and inspect the books; registers; accounts or other documents that may be found in such place :Provided that if the Registrar, removes from the place any book, register, account or document he shall give to the person in charge of the place a receipt describing the book register account or document so removed by him:Provided further that within fifteen days of the removal of the books, registers accounts and documents from the place the Registrar shall either return them to the person from' whose custody they were removed after taking from such person such security as he considers necessary for the production of the books, registers, accounts and documents when required by him or may pass such orders as to their disposal as appear just and convenient to him.(2)The Registrar shall have authority to require any person who appears to him to have any information regarding and chit to attend before him or to produce or cause to be produced any document and to examine such person on oath.(3)The Registrar may apply for assistance to in charge of a police station and take any police officer to and assist him in performing his duties under this Act.
