Section 11 in The West Bengal Gambling and Prize Competitions Act, 1957
11. Power of police officer to enter and arrest persons, who print, publish etc., matters relating to gaming.
- A police officer may arrest without warrant any person who prints, publishes, sells, distributes or in any manner circulates any newspaper, news-sheet or other document or any news or information with the intention of aiding or facilitating gaming;and any police officer may enter and search any place for the purpose of seizing, and may seize all things reasonably suspected to be used or to be intended to be used for the purpose aforesaid.All persons taken in custody as aforesaid shall be produced before the nearest magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the magistrate.Each of all such persons shall be punishable, on conviction, with fine not exceeding two hundred rupees or with imprisonment for a term not exceeding one month or with both.
