Section 17 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
17. Power to enter, search and seize.
(1)It shall be lawful for any police officer not below the rank of, an [Inspector of Police] [Substituted for the words 'Assistant Commissioner of Police in the City of Madras or a Deputy or Assistant Superintendent of Police else where' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1987 (Tamil Nadu Act 47 of 1987).],-(a)to enter, if necessary by force, whether by day or night, with such assistants as he considers necessary, any premises, which he has reason to suspect, are being used for purposes connected with the exhibition of films on the Television screen through Video Cassette Recorder [or through Cable Television Network] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] or keeping a Video Library in contravention of the provisions of this Act;(b)to search the premises and persons whom he may find therein;(c)to take into custody and produce before a Judicial Magistrate all such persons as are concerned or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the exhibition of film [on Television screen through Video Cassette Recorder or through Cable Television Network] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] or keeping a Video Library 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 exhibition of film or keeping a Video Library.(2)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).
