32. Powers to search for stolen property in certain cases without warrant.
- In any local area to which this section may be extended by the Government by notification in the Gazette, any police officer above the rank of a 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, 1898] [Now Code of Criminal Procedure, 1973.], relating to searches.
