Section 9 in The Indian Electricity (West Bengal Amendment) Act, 1994
9. Insertion of new sections 39A and 39B. -
After section 39 of the principal Act, the following sections shall be inserted ;-"39A. Power to enter premises etc. for search and seizure. - Without prejudice to the provisions of the Code of Criminal Procedure, 1973, relating to search and seizure, where any officer authorised by the licensee has reasons to believe that any offence under section 39 of this Act has been, or is being, or is about to be, committed in any premises, vessels or other places, he may, with such assistance as he thinks fit, at any time-(a)enter, inspect and search such premises, vessels or places and may use such minimum force as may be necessary for the purpose;(b)seize any means which may be found on search to have been dishonestly caused for abstraction, consumption or use of energy.
