Section 36 in The Foreign Exchange Regulation Act, 1973
36. Power to stop and search conveyances .-If any officer of Enforcement authorised in this behalf by the Central Government, by general of special order, has reason to believe that any document which will be useful for, or relevant to, any investigation or proceeding under this Act is secreted in any aircraft or vehicle or on any animal in India or in any vessel in India or within the Indian customs waters, he may at any time stop any such vehicle or animal or vessel or, in the case of an aircraft, compel it to stop or land, and-
(a)rummage and search any parts of the aircraft, vehicle or vessel;(b)examine and search any goods in the aircraft, vehicle or vessel or on the animal;(c)seize any such document as is referred to above;(d)break open the lock of any door or package for exercising the powers conferred by clauses (a), (b) and (c), if the keys are withheld.
