Section 38(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(2)Any officer authorised in this behalf by the Government may,-(a)enter, inspect, break open and search any place or premises in which he has reason to believe that electricity has been, is being, or is likely to be, used un-authorisedly;(b)search, seize and remove all such devices, instruments, wires and any other facilitator or article which has been , is being, or is likely to be, used for unauthorized use of electricity;(c)examine or seize any books of account or documents which in his opinion shall be useful for, or relevant to, any proceedings in respect of the offence under sub-section (1) and allow the person from whose custody such books of account or documents are seized to make copies thereof or take extracts therefrom in his presence.
