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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(3) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(3)A police officer not below the rank of an assistant sub-inspector of Police, may enter a public or private establishment which he has reason to believe was or is being used as a place for commission of touting or malpractice against tourists and inspect the same.