Section 56(4) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(4)For the purposes of sub-section (2) or (3) such officer may enter or search any place of business, office, establishment, godown, vessel or vehicle where such officer has reason to believe that such person keeps or for the time being has kept accounts, registers of documents of his/her business, or stock of notified horticultural produce relating to this business.
