Section 31(1) in The West Bengal Gambling and Prize Competitions Act, 1957
(1)It shall be lawful for any police officer not below the rank of Sub-Inspector authorised by the State Government in this behalf by general or special order in writing, -(a)to enter, if necessary by force, whether by day or by night, with such assistance as he considers necessary, any premises which he has reason to suspect are being used for purposes connected with the promotion or conduct of any prize competition in contravention of the provisions of this chapter;(b)to search the premises and the persons whom he may find therein;(c)to take into custody and produce before a magistrate all persons who are concerned, or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the user of such premises for purposes connected with, or with the promotion or conduct of any prize competition in contravention of the provisions of this chapter; and(d)to seize all things found therein which are intended to be used or reasonably suspected to have been used in connection with such prize competition.
