(2)After considering the application and hearing the inspector, if necessary, the [Magistrate] [ Substituted by Act 17 of 1967, Section 4 and Schedule, for " Tribunal or Magistrate, as the case may be," (w.e.f. 1.7.1967).] may by order authorise the inspector-(a)to enter, with such assistance, as may be required, the place or places where such books and papers are kept;(b)to search that place or those places in the manner specified in the order; and(c)to seize books and papers he considers necessary for the purposes of his investigation.
