Section 32 in The U.P. Habitual Offenders' Restriction Rules, 1957
32.
Except as provided in Rule 31, the Police shall have the same powers in matters of entry into the premises of the settlement, conducting investigation and search therein, inspection, and seizure of documents forming part of the records of the settlement or in the possession of any person residing therein, and of arresting any person residing in the settlement as they exercise in respect of similar matters under the Code without violating Rule 31.
