Section 13(1) in The Bombay Village Police Act, 1867
(1)The Police-patel in making any inquiry coming within the scope of his duty, [*****] [The words 'not being a case in which it is competent for him to inflict punishment' were deleted by Gujarat 34 of 1961, section 7(i).] shall have authority to call and examine witnesses, and [record their statements] [These words were substituted for the words 'record their evidence on solemn affirmation' by Gujarat 34 of 1961, section 7 (ii).], and to search for concealed articles, taking care that no search be made in a dwelling-house between sunset and sunrise without urgent occasion.
