Section 5 in Rajasthan Public Gambling Ordinance, 1949
5. Powers to enter and authorise police to enter and search
- If the District Magistrate or a Magistrate of the first class or the District Superintendent of Police, upon credible information, and after such enquiry as he may think necessary, has reason to believe that any house, room, tent, enclosure, vehicle, space, vessel or place is used as a common gaming house;he may either himself enter, or by his warrant authorise any officer or police, not below such rank as the [State Government] [Substituted by Act 17 of 1982.] shall appoint in this behalf, to enter with such assistance as may be found necessary be night or by day, and by force, if necessary, any such house, tent, room, enclosure, vehicle, space, vessel or place;and may either himself take into custody, or authorise such officer to take into custody, all person whom he or such officer find therein, whether or not then actually gaming;and may seize or authorise such officer to seize all instruments of gaming, and all moneys and securities for money and articles of value, reasonably suspected to have been used or intended to be used for the purpose of gaming which are found therein;and may search or authorise such officer to search all parts of the house, room, tent, enclosure, vehicle, space, vessel or place, with he such officer shall have so entered when he or such officer has reason to believe that any instrument of gaming are concealed therein and also the persons of those whom he or such officer so takes into custody;and may seize or authorise such officer to seize and take possession of all instruments of gaming found upon such search.
