Section 17(10) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(10)The Central Government may, by notification, make rules in relation to any search or seizure under this section and in particular, and without prejudice to the generality of the foregoing power, such rules may provide for the procedure to be followed by the authorised officer,—(i)for obtaining ingress into such building or place to be searched where free ingress thereto is not available;(ii)for ensuring safe custody of any books, accounts, papers, receipts, vouchers, reports, or other documents seized under this section.
