(1)The Licensing authority or any other officer authorized by him in this behalf may, with such assistance as may be necessary, enter, inspect and search at any reasonable time, any place ordinarily used or suspected to be used, for exhibition by means of cinematograph or video, or for keeping video library, with a view to securing compliance of the provisions of this Act or the rules make thereunder.(2)Every officer, referred to in sub-section (1), shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.(3)Every officer, referred to in sub-section (1) may require person who is suspected of contravening any of the provisions of this Act or rules make thereunder, to declare immediately his name and address, and if such person refuses or fails to give his name and address, or if the officer reasonably suspects him of giving a false name or address, the officer may arrest him and detained or get him detained at the nearest police station and the provisions of Section 42 of the Code of Criminal Procedure, 1973 shall apply.](4)[ Every officer referred to in sub-section (1) shall have the power to prevent any exhibition by means of [cinematograph or digital projection system or video] [Substituted 'cinematograph or video' by U.P. Act No. 7 of 2018, dated 5.1.2018.] being given in contravention of the provisions of Section 3 and may, for that purposes, use such minimum force as he may consider necessary in the circumstances of the case.]
