Section 28(9) in The Forward Contracts (Regulation) Act, 1952
(9)After considering the application and hearing the Investigating Authority, if necessary, the Magistrate may, by order, authorise the Investigating Authority—(a) to enter, with such assistance, as may be required, the place or places where such books, registers, other documents and record are kept;(b)to search that place or those places in the manner specified in the order; and(c)to seize books, registers, other documents and record, as it considers necessary for the purposes of the investigation.
