Section 10B in The Export (Quality Control And Inspection) Act, 1963
10B. Power to search. [Inserted by Act 40 of 1984, Section 5 (w.e.f. 2.7.1984)]
If the authorised officer has any reason to believe that--(a)any commodity which has been changed after inspection by any agency referred to in sub-section (1), of section 7; or(b)any books of account or other documents or things which, in his opinion, will be useful for, or relevant to, any proceeding under this Act, are secreted in any place, he may enter into and search such place or premises for such commodity, books of account, other documents or fsthings.]
