Section 6(2) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(2)Any police officer having reason to suspect a person of indulging in the act of touting or malpractice against a tourist may search such person and may require an account in relation to any articles found in his possession and may seize such article if found suspicious and of such nature which could be used for commission of touting or malpractice against tourists.
