(3)If any officer referred to in this section, has reason to believe, that the Pawn Broker has violated any of the provisions of this Act or the rules made thereunder, he may, for reasons to be recorded in writing, enter and search the place of business of the Pawn Broker or any other place which includes any godown, building, vessels, vehicle, box or receptacle, where the Pawn Broker keeps or is reasonably believed to be keeping any accounts, registers, other records, documents or pledges relating to his business:Provided that no residential building or premises shall be entered or searched unless such officer is specifically authorised in writing by an Officer not below the rank of Mandal Revenue Officer.
