Section 16(3) in The Prevention of Money-Laundering Act, 2002
(3)An authority acting under this section may(i)place marks of identification on the records inspected by him and make or cause to be made extracts or copies therefrom,(ii)make an inventory of any property checked or verified by him, and(iii)record the statement of any person present in the place which may be useful for, or relevant to, any proceeding under this Act.
