Section 17(3) in The Prevention of Money-Laundering Act, 2002
(3)Where an authority, upon information obtained during survey under section 16, is satisfied that any evidence shall be or is likely to be concealed or tampered with, he may, for reasons to be recorded in writing, enter and search the building or place where such evidence is located and seize that evidence:Provided that no authorisation referred to in sub-section (1) shall be required for search under this sub-section.
