Section 36(3) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(3)For the purpose of sub-section (2), such officer may enter and search any place of business, warehouse, office, establishment, godown or vehicle where there is sufficient reason to believe that such person keeps, or is for the time being keeping, any accounts, registers, documents or stock of the business.
