Section 8 in Telangana Objectionable Performances Prohibition Act, 1956
8. Power to grant warrant to police to enter, search, arrest and seize.
- If any Magistrate has reason to believe that any house, room or place is used or about to be used for any performance prohibited under this Act, he may by his warrant authorise any police officer [not below the rank of an Inspector] [Inserted by Act No.13 of 1968.] to enter with such assistance as may be required by night or by day, and by force, if necessary, such house, room or place, to search the same in the manner specified in the warrant and to take into custody any person found therein and to seize all scenery, dresses and other articles found therein and reasonably suspected to have been used, or to be intended to be used, for the purpose of such performance.
