13. Seizure by police officer of any bidis, cigarettes, tobacco or smoking mixture in possession of a child.
- It shall be the duty of a policy officer to seize any intoxicating drug or liquor, bidis, cigarettes, tobacco or smoking mixture in the possession of a child whom he finds smoking in any street or public place and any bidis, cigarettes, tobacco or smoking mixture so seized shall be forfeited to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and every such police officer shall be authorised to search any boy so found but not a girl.
