(1)Where in consequence of information in his possession, the Lokayukta or the Officer authorized by it-(a)has reason to believe that any person to whom a summon or notice under this Act, has, been or might be issued will not or would not produce or cause to be produced any property, document or thing which will be necessary or useful for or relevant to any enquiry or other proceeding to be conducted by him may issue a search warrant, and authorize any officer not below the rank of Inspector of Police to conduct a search or carry out an inspection in accordance therewith and in particular to, enter and search any building or place where he has reason to suspect that such property, or document, is kept.
