Section 15(7) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(7)(i)Where the Director/Board is satisfied that the books and records of a market committee are likely to be suppressed, tampered with or destroyed, are the funds and property of a market committee are likely to be misappropriated or misapplied, the Collector or the person authorised by him in this behalf any apply to the Executive Magistrate within whose Jurisdiction the market committee is functioning for seizing and taking possession of the record and property of the market committee(ii)On receipt of the application under sub-clause (i) the magistrate may authorise any Police Officer not below the rank of Sub-Inspector to enter and search any place where the records and property are kept or likely to be kept and to seize them and handover possession thereof to the Collector or the person authorised by him as the case may be.
