Section 32A(7) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(7)The person from whose custody any books of accounts, other documents, articles, registers or things are seized under the foregoing sub-sections, may make copies thereof or take extracts there form, in the presence of the authorized officer or any other person empowered by him in this behalf, at such place and time as the authorized officer may appoint in this behalf.
