Section 31B(4) in Jharkhand Agricultural Produce Markets Act, 2000
(4)For purpose of sub-section (2) or sub-section (3) such officer or servant may enter or search any place of business, warehouse, office establishment, godown, vessel or vehicle where such officer or servant has reason to believe that such person keeps or for the time being keeps any accounts, registers or documents of his business, or stock of notified agricultural produce relating to his business
