Section 6 in The Telegraph Wires (Unlawful Possession) Act, 1950
6. Penalty for contravention of provisions of section 3 or section 4
.Any person who fails to make a declaration as required by section 3 or [contravenes the provisions of section 4 or section 4-A, shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.] [Substituted by Act 53 of 1953, Section 5, for "fails to comply with the provisions of section 4," (w.e.f. 30.12.1953).][6-A. Powers of search and seizure [Inserted by Act 44 of 1975, Section 4 (w.e.f. 7.8.1975).](1)A Police Officer not below the rank of a Sub-Inspector may seize, or search any place and seize,(i)any telegraph wire;(ii)any conveyance or animal used for the transport of such telegraph wire, if a reasonable suspicion exists that any provision of this Act has been, or is being, or is about to be, contravened in respect of such telegraph wire.(2)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974), relating to searches and seizures shall, so far as may be, apply to searches and seizures made under this section.
