(1)Where, upon information in his possession or otherwise, the Registrar has reasonable ground to believe that books and papers of, or relating to, any company or other body corporate [* * *][or Managing Director or manager of such company or other body corporate [* * *] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ][may be destroyed, mutilated, altered, falsified or secreted, the Registrar may make an application [* * *] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ][to the Magistrate of the First Class or as the case may be, the Presidency Magistrate having jurisdiction for an order for the seizure of such books and papers.
