Section 24(4) in The Tamil Nadu Ancient and Historical Monument and Archaeological Sites and Remains Act, 1966
(4)A Revenue Officer not lower in rank than a Naib-Tahsildar, an Officer of Customs, or an Officer of Police of a grade not lower than Assistant Inspector or Deputy Inspector, duly empowered by the Government in this behalf, may search any vessel, cart or other means of conveyance and may open any baggage or package of goods, if he has reason to believe that goods in respect of which an offence has been committed under sub-section (2) are contained therein.
