Section 5(1) in The Orissa Electric Supply-line Material (Unlawful possession) Act, 1988
(1)If any place including an enclosure, tank, well, reservoir or any premises is suspected to be used for the deposit of stolen electric supply-line material, any officer of the Board, not below the rank of a Sub-divisional Officer (Electrical) with the written permission of the Authorised Officer may enter such place for the purpose of search and may take the assistance of such subordinates, assistants or other employees of the Board as may be considered reasonable and necessary for conducting the Search and to make arrangements for guarding the place until arrangement is made for the seizure and removal of the electric supply-line material to some place of safety.
