(2)After considering the application and hearing the Registrar, if necessary, the [Magistrate] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ][may, by order, authorise the Registrar-(a)to enter, with such assistance as may be required, the place or places where such books and papers are kept;(b)to search that place or those places in the manner specified in the order; and(c)to seize such books and papers as he considers necessary.
