Section 10(1)(b) in Kerala Lok Ayukta Act, 1999

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State of Kerala - Subsection

Section 10(1)(b) in Kerala Lok Ayukta Act, 1999

(b)consider that the purposes of any inquiry or other proceedings to be conducted by him will be served by a general search or inspection, he may be by a search warrant authorise any Police Officer, not below the rank of a Deputy Superintendent of Police, to conduct a search or carry out an inspection in accordance therewith and in particular to -

(A)enter and search any building or place where he has reason to suspect that such property, document, money, bullion, jewellery or other valuable article or thing is kept;

(B)search any person who is reasonably suspected, of concealing about his person any article, for which search should be made;

(C)break open the lock of any door, box, locker, safe, almirah or other receptacle, for exercising the powers conferred by item (A), where the keys thereof are not available,

(D)seize any such property, document, money, bullion, jewellery or other valuable article or thing found as a result of such search;

(E)place marks of identification on any property or document or make or cause to be made extracts or copies therefrom; or

(F)make a note or an inventory of any such property, document, money, bullion, jewellery or other valuable article or thing.

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State of Kerala - Subsection

Section 10(1)(b) in Kerala Lok Ayukta Act, 1999