Section 49 in The Narcotic Drugs And Psychotropic Substances Act, 1985
49. Power to stop and search conveyance.—
Any officer authorised under section 42, may, if he has reason to suspect that any animal or conveyance is, or is about to be, used for the transport of any narcotic drug or psychotropic substance or controlled substance, in respect of which he suspects that any provision of this Act has been, or is being, or is about to be, contravened at any time, stop such animal or conveyance, or, in the case of an aircraft, compel it to land and —(a)rummage and search the conveyance or part thereof;(b)examine and search any goods on the animal or in the conveyance;(c)if it becomes necessary to stop the animal or the conveyance, he may use all lawful means for stopping it, and where such means fail, the animal or the conveyance may be fired upon.
