The Prevention of Money-Laundering Act, 2002
Chapter V Summons,
Searches and Seizures, Etc.
16. Power of survey.-
1. Notwithstanding
anything contained in any other provisions of this Act, where an authority, on
the basis of material in his possession, has reason to believe (the reasons for
such belief to be recorded in writing) that an offence under section 3 has been
committed, he may enter any place-
i.
within
the limits of the area assigned to him; or
ii.
in
respect of which he is authorised for the purposes of this section by such
other authority, who is assigned the area within which such place is situated,
at which any act constituting the commission of such offence is carried on, and
may require any proprietor, employee or any other person who may at that time
and place be attending in any manner to, or helping in, such act so as to,-
a. afford him the
necessary facility to inspect such records as he may require and which may be
available at such place;
b. afford him the
necessary facility to check or verify the proceeds of crime or any transaction
related to proceeds of crime which may be found therein; and
c. furnish such information
as he may require as to any matter which may be useful for, or relevant to, any
proceedings under this Act. Explanation- For the purposes of this sub-section,
a place, where an act which constitutes the commission of the offence is
carried on, shall also include any other place, whether any activity is carried
on therein or not, in which the person carrying on such activity states that
any of his records or any part of his property relating to such act are or is
kept.
1.
2. The
authority referred to in sub-section (1) shall, after entering any place
referred to in that sub-section immediately after completion of survey, forward
a copy of the reasons so recorded along with material in his possession,
referred to in that sub-section, to the Adjudicating Authority in a sealed
envelope, in the manner as may be prescribed and such Adjudicating Authority
shall keep such reasons and material for such period as may be prescribed.
3. An
authority acting under this section may-
i.
place
marks of identification on the records inspected by him and make or cause to be
made extracts or copies therefrom,
make
an inventory of any property checked or verified by him, and
iii.
record
the statement of any person present in the place which may be useful for, or
relevant to, any proceeding under this Act.