13. Power to call and examine witnesses, record evidence and search for concealed articles.
(1)The Police-patel in making any inquiry coming within the scope of his duty, [*****] [The words 'not being a case in which it is competent for him to inflict punishment' were deleted by Gujarat 34 of 1961, section 7(i).] shall have authority to call and examine witnesses, and [record their statements] [These words were substituted for the words 'record their evidence on solemn affirmation' by Gujarat 34 of 1961, section 7 (ii).], and to search for concealed articles, taking care that no search be made in a dwelling-house between sunset and sunrise without urgent occasion.(2)Power to enter limits of other villages. - He shall also have authority in carrying out any search or any pursuit of supposed criminals, to enter and act within the limits of other villages, being bound however to give immediate information to the Police-patel thereof, who shall afford him all the assistance in his power, and be immediately responsible for continuing the search and pursuit.
