Section 550 in The Code of Criminal Procedure, 1989 (1933 A. D.)
550. Powers to police to seize property suspected to be stolen.
- Any police officer may seize any property which may be alleged or suspected to have been stolen, or which may be found under circumstances which create suspicion of the commission of any offence. Such police officer, if subordinate to the officer-in-charge of a police station, shall forthwith report the seizure to that officer.
