Section 26(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)On receipt of an application under sub-section (3), the Magistrate may authorize any police officer, not below the rank of a Sub-Inspector, to enter and search any place where the records and property are kept or likely to be kept and to seize them and hand over possession thereof to the new Chairman or Vice-Chairman, as the case may be.
