Section 6 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
6. Powers of arrest, search and seizure.
(1)If an offence of malpractice or touting takes place in the presence of a police officer, not below the rank of an assistant sub-inspector of police, such police officer may. arrest the person and record his observations about such conduct of the individual that constituted the offence of touting.(2)Any police officer having reason to suspect a person of indulging in the act of touting or malpractice against a tourist may search such person and may require an account in relation to any articles found in his possession and may seize such article if found suspicious and of such nature which could be used for commission of touting or malpractice against tourists.(3)A police officer not below the rank of an assistant sub-inspector of Police, may enter a public or private establishment which he has reason to believe was or is being used as a place for commission of touting or malpractice against tourists and inspect the same.
