Section 8(7) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(7)The Deputy Commissioner of the District under whose local jurisdiction the Financial Establishment is conducting its business operations or any other officer authorized by the Deputy Commissioner on his behalf or any other officer authorized by the Government in order to carry out the purposes of this Act shall have power to enter and search any premise where they have the reason to believe that any register, book, record, paper, application, information in electronic storage and retrieval device or medium, instrument or proceedings are kept and to inspect them and to take such notes and extracts as they may deem necessary. Every person having in his custody or maintaining such register, book, record, paper, application, or information, or instrument, or preceding shall permit the Competent Authority or any other officer authorized by the Government to inspect them and to take notes and extracts as they may deem necessary and if necessary seize and impound them;Provided that no residential accommodation (not being a place of business -cum-residence) shall be so entered and searched except on the authority of a search warrant issued by a Magistrate having jurisdiction over the area, and all searches under this section, so far as may be, made in accordance with the provisions of the Code of the Criminal Procedure, 1973.
