Section 14(3) in Uttarakhand Water Management and Regulatory Act, 2013
(3)Where, during any inquiry or proceeding under this Act, the Commission has any ground to believe that any books or documents of, or relating to, any unit or person to which such inquiry is being make or proceeding relates, or which the owner of such unit may be required to produce in such inquiry or proceeding, are being, or may be, destroyed, by a written order, authorize any officer of the Commission to exercise powers of entry, search and seizure as may be exercised by an Inspector under section 240 and 240-A of the Companies Act, 1956.
