Section 57(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)For purposes of Section 56 or sub-section (1), the officer or servant may enter and search any place of business warehouse, office, establishment, godown, vessel or vehicle where such officer or servant has reason to believe that such person maintains or for the time being keeps or maintains any accounts, register or documents of his business or keeps stock of notified agricultural produce relating to his business.
