Section 6A(5) in The Bengal Money-Lenders Act, 1940
(5)[ It shall be lawful for an Inspector appointed under sub-section (1)-] [Sub-sections. (5) and (6) inserted by W.B. Act 4 of 1981, w.e.f. 2.2.1981.](a)to enter into and search, at all reasonable times, any premises which he has reason to suspect is being used for any purpose connected with money-lending business in contravention of the provisions of this Act,(b)to examine any person having the control of, or employed in connection with, such money-lending business,(c)to order the production of any documents, books or records in the possession or power of any person having the control of, or employed in connection with, such money-lending business,(d)to inspect and seize any register, books of accounts, documents or any other literature found in the premises.
