Section 32A(10) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(10)The authorized officer shall carry out the search and seizure under this section with due regard to the honour and dignity of any inmates in the building, place or vehicle, and exercise the minimum force in obtaining ingress into the building, place or vehicle to be searched where free ingress thereto is not available, and ensure safe custody of any books of accounts, documents, articles, registers or things or vehicle so seized.
