Section 17(1) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(1)A Revenue Officer not below the rank of a Deputy Collector on receiving a report from an Inspector that he has reason to believe that a person is carrying on a licence the business of money lending at any place with in the jurisdiction of Revenue Officer may issue a warrant empowering the Inspector to enter such place with such assistance as such Revenue Officer considers necessary and to inspect the books, accounts, records, files, documents, safe-vaults and pledges in such premises.
