Section 17C(4) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(4)For the purposes of sub-section (2) or sub-section (3), the assessing authority or the other officers so authorized shall have power to enter and search at any time during the business hours specified under the relevant law for the time being in force or where no such hours are specified at all reasonable times, any office, shop, godown, vessel, vehicle or any other place of business or any building or place, where such authority or officer has reason to believe that the trader keeps or is for the time being keeping any notified agricultural produce, livestock or products of livestock, accounts registers or other documents of his business.
