(1)Any Sub-divisional Officer and any Tahasildar may, at any time, with such assistance as he thinks necessary, enter any premises within his jurisdiction in which any person carries on business as a moneylender and inspect the books, accounts, records, files, documents, safes, vaults and pledges in such premises.(2)The Sub-divisional Officer or the Tahasildar shall have the authority to require any person whose testimony he may require regarding any loan or any money-lending business, to appear before him or to produce or cause to be produced any document and to examine such person on oath.(3)While making an inspection under Sub-section (1), the inspecting officer may seize and take to his office for further investigation such books, accounts, records, files and documents as he considers necessary after giving to the person from whose custody they are seized, a receipt describing the books, accounts, records, files and documents so seized.(4)The Inspecting Officer shall, within seven days of the seizure and removal of the books, accounts, records, files and documents from the premises, return them 10 the person from whose custody they were removed, unless they are required to be made over to the police or to be produced in a Court.
