Section 8(2) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(2)The registering authority may, for the purposes of the said subsection search the premises and seize any record and document as may be necessary and the record or document seized shall be retained only for such period as may be necessary for the purposes of examination, prosecution or other legal action:Provided that the provisions of sections 100 and 102 of the Code of Criminal Procedure, Samvat 1989 shall, so far as may be, apply to such search and seizure.
