(7)If a person legally entitled to the books, accounts, papers, receipts, vouchers, reports or other documents seized under sub-section (1 ) objects for any reason to the approval given by the Chairperson of the Authority under sub-section (5 ), he may make an application to the Securities Appellate Tribunal stating therein the reason for such objection and requesting for the return of the books, accounts, papers, receipts, vouchers, reports or other documents.
