Section 12 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
12. Powers to search without warrant.
(1)Whenever any supervisory officer, or any member of the Forces, not below the prescribed rank has reason to believe that any such offence as is referred to in Section (11) have been or being committed and that a search warrant cannot be obtained without affording the offender an opportunity, of escaping or concealing evidence of the offence, he may detain an offender and search his person and belonging forthwith and if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.(2)The provision of the Code of Criminal Procedure Act, 1973, so far as it relates to the searches under that code shall, apply to searches under this section.
