26. - Power to search for stolen property in certain cases without warrant
Any Police Officer above the rank of constable having reasonable ground to suspect that stolen property is concealed or lodged in any dwelling house or other place, and is likely to be removed before a search warrant can be obtained, may search such house or place subject to the general provisions in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), relating to searches.
