Section 10(6) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(6)Where, during any inquiry or proceedings under this Act, the Commission has any ground to believe that any books or accounts or documents of, or relating to any unit or person in relation to which such inquiry is being made or which the owner of such unit may be required to produce in such inquiry, are being, or may be, destroyed, mutilated, altered, falsified or secreted, the Commission may, by a written order authorise any officer of the Commission to exercise the powers of entry, search and seizure as may be exercised by an inspector appointed for inspection under Sections 240 and 240-A of the Companies Act, 1956 (1 of 1956).
