Section 28(8) in The Forward Contracts (Regulation) Act, 1952
(8)Where in the course of investigation, the Investigating Authority has reasonable ground to believe that the books, registers, other documents and record of, or relating to, intermediary or any person associated with commodities market in any manner, may be destroyed, mutilated, altered, falsified or secreted, the Investigating Authority may make an application to the Judicial magistrate of the first class having jurisdiction for an order for the seizure of such books, registers, other documents and record.
