Section 29 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
29. Power of entry and seizure.
- The Commission or any officer, not below the rank of Gazetted Officer specially authorized in this behalf by the Commission, may enter any building or place where the Commission has reason to believe that any document relating to the subject matter of the inquiry may be found, and may seize any such document or take extracts of copies there from subject to the provisions of Indian Penal Code.
