Section 14 in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
14. Power to enter, search and seize.
(1)It shall be lawful for any Police Officer not below the rank of [an officer of and above the rank of Sub-Inspector of Police] [Substituted by Act No.14 of 2011] elsewhere,-(a)to enter, if necessary by force, whether by day or night with such assistance as be considers necessary, any premises, which he has reason to suspect, are being used for purposes connected with the recording on any film or the exhibition of films on the television screen through video cassette recorder or keeping a video library or selling recorded video cassettes in contravention of the provisions of this Act;(b)to search the premises and persons found therein;(c)to take into custody and produce before Judicial Magistrate all such persons as are concerned or against whom a reasonable compliant has been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the exhibition of film or keeping a video library or selling recorded video cassettes in contravention of the provisions of this Act;(d)to seize all things found therein which are intended to be used or reasonably suspected to have been used in connection with such recording on any film or with such exhibition of film or selling recorded video cassettes or keeping a video library.(2)[ The powers of the nature referred to in sub¬section (1) may also be exercised by such officer as may be empowered in this behalf by the Government.] [Substituted by Act No.14 of 2011](3)All searches under this section shall be made in accordance with the provisions of the Code of Criminal Procedure, 1973(Central Act 2 of 1974).
