27. - Seizure of property regarding which an offence is suspected
Any Police Officer may seize any property or thing which may be found in the possession of any person, which possession by such person of such property or thing creates a reasonable suspicion of the committal of an offence ; and such seizure shall be forthwith reported to the Commissioner, who shall thereupon make such order respecting the custody or production of the property as he shall think proper.
