Section 17(3) in Punjab State Development Tax Act, 2018
(3)The occupant of the place of work or premises searched or any person on his behalf shall, in every instance, be permitted to be present during the search. The receipt with respect to seizure of books of account, register(s) or documents(s) referred to in sub-section (2) shall be countersigned by the occupant or any person witnessing the search and seizure.
