Section 226(a) in Police Regulations, Bengal , 1943
(a)Under rule 106 of the Explosive Rules, 1940, any police officer of and above the rank of Sub-Inspector of the Bengal Police may, within his jurisdiction in connection with licenses issued under the Explosive Rules, 1940 -(i)enter, inspect and examine any place, carriage or vessel in which an explosive is being manufactured, possessed, sold, transported or imported under a license granted under the Explosives Rules, 1940, or in which he has reason to believe that an explosive has been or is being manufactured, possessed, sold, transported or imported in contravention of the Indian Explosives Act, 1884 (IV of 1884) or of the above rules;(ii)search for explosive therein;(iii)take samples of any explosives found therein, on payment of the value thereof, if payment can be made at the time the samples are taken; and(iv)seize, detain, remove and, if necessary, destroy or otherwise render harmless any explosive found therein in respect of which he has reason to believe that any of the provisions of the said rules or Act have been contravened.
