Section 40(2) in Sikkim Co-Operative Societies Act, 1978
(2)On receipt of an application under sub-section (1), the magistrate may, by a warrant, authorise any police officer not below the rank of sub- Inspector to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and properties; and the records and properties so seized shall be handed over to the new committee or administrators of the society or the liquidator, as the case may be.
