Section 27 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Rules, 2011
27. Power to search and seizure.
(1)The Registering Authority or any other officer authorised by him can conduct the search of such premises and seize such records as required under Section 13 of the Act.(2)The Registering Authority or any other officer authorised by him can summon the representative of the Micro Finance Institution located in the district by issuing summons as per Form 11.
