(2) The Chief Inspector and any Inspector may, if he has reason to believe, as a result of any inspection, examination or inquiry under this section, that an offence under this Act has been or is being committed, search any place and take possession 1[ of any material or any plan, section, register or other record] appertaining to the mine, and the provisions of the[ code of criminal procedure, 1973 ] 2 shall so far as may be applicable, apply to any search or seizure under this Act as they apply to any search or seizure made under the authority of a warrant issued under[ section 94] 2 of that Code. Powers of special officer to enter, measure, etc.