Section 3 in The West Bengal Prohibition Of Audio-Video Piracy Act, 2013
3. Prohibition of audio-video piracy, search and seizure of articles etc.—
(1)Audio-Video Piracy in any form is prohibited and commission of the same shall be an offence and punishable under this Act.(2)An officer not below the rank of sub-inspector of police shall have the power to enter any land or premises to search and seize the duplicate copies of original work relating to cinematograph film and sound recording and other equipments, instruments, machineries used for the purpose of audio-video piracy.(3)The provisions relating to search and seizure contained in the Code of Criminal Procedure, 1973 (2 of 1974), shall, mutatis mutandis, apply.
