Section 6(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(1)The State Government may, by notification, authorize the Competent Authority or any authority under the Competent Authority to carry out the purposes of this Act No enter and search any premises, where it has reason to believe that any register, book, record, paper, application, information in electronic storage and retrieval device or medium, instrument or proceedings are kept and to inspect them and to take such notes and extracts as it may deem necessary.
