Section 16(1) in The Prevention of Money-Laundering Act, 2002
(1)Notwithstanding anything contained in any other provisions of this Act, where an authority, on the basis of material in his possession, has reason to believe (the reasons for such belief to be recorded in writing) that an offence under section 3 has been committed, he may enter any place(i)within the limits of the area assigned to him; or(ii)in respect of which he is authorised for the purposes of this section by such other authority, who is assigned the area within which such place is situated, t which any act constituting the commission of such offence is carried on, and may require any proprietor, employee or any other person who may at that time and place be attending in any manner to, or helping in, such act so as to,(i)afford him the necessary facility to inspect such records as he may require and which may be available at such place;(ii)afford him the necessary facility to check or verify the proceeds of crime or any transaction related to proceeds of crime which may be found therein; and(iii)furnish such information as he may require as to any matter which may be useful for, or relevant to, any proceedings under this Act.Explanation. For the purposes of this sub-section, a place, where an act which constitutes the commission of the offence is carried on, shall also include any other place, whether any activity is carried on therein or not, in which the person carrying on such activity states that any of his records or any part of his property relating to such act are or is kept.
