Section 12(4) in The Orissa Agricultural Produce Markets Act, 1956
(4)For the purposes of Sub-sections (2) and (3) the officers and servants authorised thereunder shall have powers to enter into and search any place of business, warehouse, office, establishment, godown vessel or vehicle where such officer or servant has reason to believe that such person keeps or for the time being keeps any accounts, registers or documents of his business, or stocks of agricultural produce relating to his business.
