Section 5 in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
5. Search of place suspected to contain electric supply-line material.
(1)If any place including an enclosure, tank, well, reservoir or any premises is suspected to be used for the deposit of stolen electric supply-line material, any officer of the Board, not below the rank of a Sub-divisional Officer (Electrical) with the written permission of the Authorised Officer may enter such place for the purpose of search and may take the assistance of such subordinates, assistants or other employees of the Board as may be considered reasonable and necessary for conducting the Search and to make arrangements for guarding the place until arrangement is made for the seizure and removal of the electric supply-line material to some place of safety.(2)All persons in possession or occupation of the place, premise, tank, reservoir or well, on disclosure of the identity of the officer conducting the search, shall allow him free ingress thereto and afford all reasonable facilities for search therein.(3)Before making a search under this section, the officer about to make it shall call upon one or more respectable persons of the locality in which the place is situate or of any other locality if no such inhabitant of the said locality is available or is willing to attend as witness to the search and the search shall be made in the presence of such witness.(4)Any person obstructing the search conducted by an officer of the [Gridco] [Substituted vide O.A.No.6 of 1997, O.G.E. No. 662, dated 29.5.1997.] shall be punishable with imprisonment which may extend to six months and fine.
