Section 95(3) in The Jammu and Kashmir Electricity Act, 2010
(3)Any officer of the licencee or the supplier, as the case may be, authorized in this behalf by the Government may, -(a)enter, inspect, break open and search any place or premises in which he has reason to believe that electricity has been, or is being, used unauthorizedly;(b)search, seize and remove all such devices, instruments, wires and any other facilitator or article which has been, or is being, used for unauthorized use of electricity;(c)examine or seize any books of account or documents which in his opinion shall be useful for, or relevant to, any proceedings in respect of the offence under sub-section (1) and allow the person from whose custody such books of account or documents are seized to make copies thereof or take extracts therefrom in his presence.
