Section 12A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)On receipt of the application under sub-section (1), the Magistrate may authorise any police officer not below the rank of Sub-Inspector to enter and search any place where the records and property are kept or are likely to be kept and to seize them and hand over possession thereof to the Collector or the person authorised by him, as the case may be.]
