Section 33 in The Maharashtra Habitual Offenders Rules, 1960
33.
The Superintendent or any member of the staff of the settlement authorised in this behalf by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may search any settler on admission and subsequently whenever necessary and inspect his personal effects and his residence. Any article forbidden such as liquor, opium, ganja and also articles which are used as weapons of offence or any property suspected to be stolen, found with the settler shall be attached. After attachment an inquiry shall be held by the Superintendent who shall record the statement of the person from whom the article was attached as to his possession. The Superintendent may then dispose of the property according to law.
