Section 10 in The Goa Coaching Classes (Regulation) Act, 2001
10. Maintenance of records and power to enter and inspect.
(1)The proprietor of a coaching class shall maintain such records, accounts, registers or other documents, as may be prescribed.(2)The competent authority or any officer authorised by general or special order in this behalf by the Director of Education (Administration), may at any time during the normal working hours of any coaching class enter the premises thereof or any premises belonging to the proprietor or the chief of coaching class, in relation to such class, if he has reason to believe that there is or has been any contravention of the provisions of this Act or the rules made thereunder, and search and inspect any records, accounts, registers or other documents belonging to such coaching class or of the proprietor or chief of coaching class in so far as such records, accounts, registers or other documents relate to such coaching class and seize any such records, accounts, registers or other documents for the purpose of ascertaining whether there is or has been any such contravention.(3)The provision of the Code of Criminal Procedure, 1973 (2 of 1974), relating to searches and seizers shall apply, so far as may be, to searches and seizers under subsection (2).
