26. Powers to search for stolen property in certain cases without warrant.
- Any Police-officer above the rank of constable having reasonable ground to suspect that stolen property is concealed or lodged in any dwelling-house or other place, and is likely to be removed before a search warrant can be obtained, may search such house or place subject to the general provisions in the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974),] [Substituted by Tamil Nadu District Police and the Madras City Police (Amendment) Act, 1981 (Tamil Nadu Act 35 of 1981).] relating to searches.
