Section 8(1) in The Tamil Nadu Prize Schemes (Prohibition) Act, 1979
(1)It shall be lawful for any Police Officer not below the rank of an officer-in-charge of a Police Station ,—(a)to enter, if necessary by force, whether by day or night with such assistants as he considers necessary, any premises, which he has reason to suspect, are being used for purposes connected with the promotion or conduct of any prize scheme in contravention of the provisions of this Act;(b)to search the premises and persons whom he may find therein;(c)to take into custody and produce before a Judicial Magistrate all such persons as are concerned or against whom a reasonable complaint as been made or credible information has been received or a reasonable suspicion exist of their having been concerned with, or with the promotion or conduct of, any prize scheme; and(d)to seize all things found therein which are intended to be used or reasonably suspected to have been used in connection with such prize scheme.
