(6)If the creditor fails to produce the documents and the movable property pledged as directed in the order under sub-section (3), the Assistant commissioner shall, notwithstanding anything contained in any other law, but subject to sub-section (8) enter any premises of the creditor and search and seize the said document and movable property and deliver the said documents and movable property and deliver the said documents and property to the debtor or to his surety, as the case may be, along with a certificate of discharge of such debt in the prescribed form.
