6A. [ Appointment of Inspectors, their powers and duties.-] [Sec. 6A Inserted by W.B. Act 21 of 1965.]
(1)The State Government may, by notification in the Official Gazette, appoint such persons as it thinks fit to be Inspectors for the purposes of this Act and define the area within which each such Inspector shall exercise his powers and perform his duties.(2)An Inspector appointed under sub-section (1) shall exercise such powers and perform such duties as may be prescribed and may also-(a)call for a copy of the statement of accounts referred to in section 25,(b)apply to the Sub-Registrar for cancellation of the licence of a moneylender if he has reasons to believe that such money-lender is guilty of contravention of any of the provisions of this Act,(c)intervene, with the permission of the Court, in any judicial proceeding under this Act against a money-lender in order to adduce such evidence which may be relevant in connection with such proceeding.(3)The provisions of sections 17 and 18 shall apply mutatis mutandis to the proceedings arising out of an application by an Inspector to the sub-section (2).(4)An Inspector appointed under sub-section (1) shall be deemed to be a public servant, within the meaning of section 21 of the Indian Penal Code.(5)[ It shall be lawful for an Inspector appointed under sub-section (1)-] [Sub-sections. (5) and (6) inserted by W.B. Act 4 of 1981, w.e.f. 2.2.1981.](a)to enter into and search, at all reasonable times, any premises which he has reason to suspect is being used for any purpose connected with money-lending business in contravention of the provisions of this Act,(b)to examine any person having the control of, or employed in connection with, such money-lending business,(c)to order the production of any documents, books or records in the possession or power of any person having the control of, or employed in connection with, such money-lending business,(d)to inspect and seize any register, books of accounts, documents or any other literature found in the premises.(6)[ Any search or seizure made under sub-section (5) shall be in accordance with the provisions of the Code of Criminal Procedure, 1973.] [Sub-sections (5) and (6) inserted by W.B. Act 4 of 1981, w.e.f. 2.2.1981.]
