Section 17 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
17. Power of Inspectors.
(1)A Revenue Officer not below the rank of a Deputy Collector on receiving a report from an Inspector that he has reason to believe that a person is carrying on a licence the business of money lending at any place with in the jurisdiction of Revenue Officer may issue a warrant empowering the Inspector to enter such place with such assistance as such Revenue Officer considers necessary and to inspect the books, accounts, records, files, documents, safe-vaults and pledges in such premises.(2)On an inspection made under sub-section (1) the Inspector may take to his office for further investigation such books, accounts, records, files and documents as he considers necessary.(3)If the Inspector removes from the premises any books, accounts, records, files and documents he shall give to the persons in charge of the place from whose custody they were removed, a receipt describing the books, accounts, records, files and documents as removed by him.(4)The Inspector shall within twenty-four hours of the removal of the books, accounts, records, files and documents from the premises, either return them to the person from whose custody they were removed or produce them before the Revenue Officer who issued the warrant. Such Revenue Officer may return the books, accounts, records, files and documents, or any of them to the person from whose custody they were removed by the Inspector, after taking from such person such security as the Revenue Officer considers necessary for the production of the books, accounts, records, files and documents when required either by the Inspector or by the Court, or may pass such other orders as to their disposal as may appear just or necessary:Provided that where the books, accounts, records, files and documents so removed are produced before the Revenue Officer under this clause, the time reasonably necessary for the journey from the place of seizure to the said Revenue Officer shall be excluded for the purpose of computing the period of twenty four hours.(5)An Inspector shall have authority to require any person whose testimony he may require regarding any loan or any money-lending business, to appear before him or to produce or cause to be produced any document in his possession or control and to examine such person.(6)An Inspector may apply for assistance to an officer in charge of a Police Station and take police aid in performing his duties under these Regulations.
