Section 11 in The Punjab Security of State Act, 1953
11. Powers of search.
- The power to issue search warrants conferred by Section 98 of the Code of Criminal Procedure, 1898 (V of 1898), be deemed to include the power to issue warrants for -(a)the search of any place in which any Magistrate mentioned in that section has reason to believe that any offence under this Act or any act prejudicial to the security of the State or the maintenance of public order has been or is about to be, committed, or that preparation for the commission of any such offence or act is being made ;(b)the seizure in or on any place searched under clause (a) of anything which the officer executing the warrant has reason to believe is being used or is intended to be used for any purpose mentioned in that clause,and the provisions of the said Code shall, so far as may be, apply to searches made under the authority any warrant issued and to the deposal of any property seized under this section.
