Section 39 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
39. Inspection of residences. [Section 16(2)(k)].
- The Superintendent or any member of the staff of the Settlement authorised in this behalf by the Special Officer may search any settler on admission and subsequently whenever necessary and inspect his personal effects and his residence. Any prohibited articles, such as liquor, opium , ganja and also articles which are used as weapons of offence or any property suspected to be stolen, found with the settler shall be confiscated to Government. An inquiry shall be held by the Superintendent who shall record the statement of the person from whom the article was seized.
