31. Power to deal with property suspected to be stolen.
- When in a street or a place of public resort a person has possession or apparent possession of any article which a police officer in good faith suspects to be stolen property, such police officer may search for and examine the same and may require an account thereof, and should the account given by the possessor be manifestly false or suspicious, may detain such article after taking an inventory of the same and attested by two persons of the locality and report the facts to the nearest Magistrate, who shall thereupon make such order respecting the custody or production of the article as he may think proper.
