Section 45S(3) in The Banking Regulation Act, 1949
(3)For the purpose of securing compliance with the provisions of sub-section (1), the [Chief Metropolitan Magistrate or the Chief Judicial Magistrate] [Substituted by Act 1 of 1984, Section 36, for certain words (w.e.f. 15.2.1984).] may take or cause to be taken such steps and use or cause to be used such force as may, in his opinion, be necessary.
