Section 33(3) in The Orissa Co-operative Societies Act, 1962
(3)On receipt of an application under Sub-Section (1) or (2) the Sub-Divisional Officer may, by a warrant authorise any Police Officer, not below the rank of a Sub-Inspector, to enter and search any place where the records and property are kept or are believed to be kept and to seize such records and property and the records and property so seized shall be handed over to the applicant.Explanation. - For the purposes of this Section "Sub-Divisional Officer" means the Principal Revenue Officer of the Sub-Division.
