Section 23(2) in The Tamil Nadu Electricity Supply Code, 2004
(2)[Any officer of the licensee or supplier as the case may be] [Substituted by Commission's Notification No. TNERC/SC/7-15 dated 09.10.2009 (w.e.f. 15.06.2007).] authorise in Hus behalf by the State 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 unauthorisedly;(b)search, seize and remove all such devices, instruments, wires and any other facilitator or article which has been or is being used for unauthorised use of electricity;(c)examine or seize any books of account or documents which % 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 hereof or take extracts therefrom in his presence.
