Section 29(2) in Jharkhand Tourism Development and Registration Act, 2015
(2)If the prescribed authority or any officer authorized by the Government has reasons to suspect that any tourism unit operator or travel agent or guide or adventure sports operator, as the case may be, is attempting to evade or has evaded any of the provisions of this act, such authority or officer may, for reasons to be recorded, seize such accounts, registers, documents or other books of such tourism unit operator or travel agent or guide or adventure sports operator, as the case may be, as may be necessary, and shall grant a receipt of the same and retain the same so long as may be necessary for examination thereof or for the purpose of any proceedings under this Act.
