Section 11(1) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
(1)Whenever the prescribed authority for the purpose of the attachment of the properties referred to in Sub-rule (1) of Rule 3 has the information or the reason to believe that-(a)any portion of the properties to be attached under the Act and the rules has been concealed or is likely to be concealed;(b)any person who has been required under these rules to produce or cause to be produced, any books, accounts, documents, or other information in his custody or power has omitted or failed to produce or cause to be produced, such books, accounts, documents or other information; or(c)any books, accounts, receipts, vouchers, certificates, reports or other documents relating to any property to be attached are likely to be tampered with, falsified or manufactured,it shall be lawful for the prescribed authority or any official authorised by him to effect the search or inspection under this rule.
