Section 25(4) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(4)On receipt of an application under sub-section (3), the Magistrate may authorise any police officer, not below the rank of a Sub-Inspector of Police, to enter and search any place where the papers, funds and property are kept or likely to be kept and to seize them and hand over possession thereof to the new Chairman or Vice-Chairman, as the case may be.
