Report No. 43
7.88. Section 11(1)-Search-warrants-Magistrates.-
Under section 11(1), if a Presidency Magistrate, Magistrate of the first class or sub-divisional Magistrate is satisfied, by information on oath, that there is reasonable ground for suspecting that an offence under the Act "has been or is about to be committed", then he may grant a search-warrant authorising the specified officer to enter, "at any time," "any premises or place named in the warrant", (if necessary, by force) and to search the premises or place and "every person found therein".
The police officer can, further be authorised to seize any sketch, plan, model, article, note or document or anything of a like nature, or anything which is evidence of an offence under this Act having been or being about to be committed and with regard to which he has reasonable ground for suspecting that an offence under this Act has been or is about to be committed.
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