Section 8(1) in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
(1)Subject to the provisions of any rules made in this behalf, any Gazetted Officer authorized by the Government by way of notification in this behalf may, within the local limits of the area for which he/she is so authorized -(a)enter and search at all reasonable times, with such assistants, if any, as he/she considers necessary, any place in which he/she has reason to believe that an offence under the Act has been , or is being, committed ;(b)seize any advertisement which he/she has reason to believe contravenes any of the provisions of the Act :Provided that the, power of seizure under this clause may be exercised in respect of any document, article or thing which contains any such advertisement, including the contents, if any of such document, article or thing, if the advertisement cannot be separated by reason of its being embossed or otherwise, from such document, article or thing without affecting the integrity, utility or saleable value thereof ;(c)examine any record, register, document or any other material object found in any place mentioned in clause (a) and seize the same if he has reason to believe that it may furnish evidence of the commission of an offence punishable under the Act.
