Section 18(4) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(4)Where during any inquiry or proceedings under this Act the Commission has reason to believe that any books or accounts or documents of or relating to any person engaged in transmission, distribution and supply or use of electricity in relation to whom such inquiry is made or proceedings are undertaken are being or may be destroyed, mutilated, altered, falsified or secreted the Commission may by written order authorise any officer of the Commission to enter and search any place of business of the person or any other place where the Commission has reason to believe that the person keeps or is for the time being keeping the books or accounts or documents and to seize the same and after granting a receipt therefor retain the same for so long as is necessary in connection with such inquiry.
