60. Commissioner may issue warrant to search for explosive substance
The Commissioner of Police, on credible information laid before him on oath, and reduced to writing may issue his warrant authorizing a Police-officer not below the rank of Sub-Inspector to search any house, shop, magazine or other building or place in which he has reasonable ground to suspect that any explosive substance is manufactured, sold or kept, or any boat, carriage, cart or other vehicle in which any explosive substance may be suspected to be carried, or any person suspected of carrying the same, contrary to the provisions of this Act, or any other law or any rule made thereunder; and all explosive substance found in such search shall, together with the vessels or receptacles in which it may be stored, be immediately seized and kept, pending the judgment of a Magistrate.
