(4)The Lokayukta or any Gazetted officer specially authorised in this behalf by the Lokayukta may enter any building or place where he has reason to believe that any books of account or other documents relating to the subject matter of the inquiry may be found, and may seize any such books of account or documents or take extracts or copies therefrom, subject to the provisions of section 100 of the Code of Criminal Procedure, 1973 (2 of 1974) in so far as they may be applicable.
