Section 62 in The Maharashtra Chit Funds Act, 1974
62. Power to enter and search any place and to seize documents, etc.
(1)If the Registrar or any Inspector appointed under section 53 has reason to suspect that any person conducts, or is responsible for the conduct of, a chit in any place in contravention of the provisions of this Act, he may for reasons to be recorded in writing, enter and search at any time between sunrise and sunset, any place, house, building, shed, enclosure or tent and may seize such books, registers, accounts or documents as may be necessary ;Provided that, if the Registrar or the Inspector removes from the place any book, register, account or document, he shall give to the person in-charge of the place, a receipt describing the book, register, account or document so removed by him and retain the same only for so long as may be necessary for the purposes of examination thereof or for a prosecution :(2)The Registrar or the Inspector shall have authority to require any person whose testimony he may require regarding any chit agreement to attend before him or to produce, or cause to be produced, any document and to examine such person on oath.(3)The Registrar or the Inspector may apply for assistance to an officer in-charge of a police station, and take police officers to accompany and assist the Registrar or the Inspector in discharging his duties under this Act.
