Section 2(3) in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966
(3)The Commission or any officer, not below tire rank of a Gazetted Officer, specially authorised in this behalf by the Commission may enter airy building or place where the Commission has reason to believe that any books of account or other documents relating to the subject-matter of the inquiry, may be found, and may seize any such books of account or documents or take extract or copies therefrom, subject to the provisions of Section 102 and Section 103 of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (No. 2 of 1974)] (Act V of 1898), in so far as they may be applicable.
