5. Power to grant warrant to enter a common gaming house, etc.
(1)If any salaried judicial or executive magistrate, or any police officer not below the rank of an Assistant Commissioner of Police within the areas under the jurisdiction of the Commissioner of Police, Hyderabad and a Deputy Superintendent of Police elsewhere, has reason to believe that any place is used as a common gaming house, he may by his warrant give authority to any police officer not below the rank of a Sub Inspector, -(i)to enter with such assistance as may be found necessary at any time and by force, if necessary any such place;(ii)to arrest all persons found therein;(iii)to search all such persons and all parts of such place; and(iv)to seize -(a)all moneys found with such persons;(b)all instruments of gaming; and(c)all moneys, all securities for money and articles of value reasonably suspected to have been used or intended to be used for the purpose of gaming which are found in such place.(2)Any police officer having the power to issue a warrant under sub-section (1) may, instead of doing so, himself exercise all or any of the powers exercisable under such warrant.
