Section 44(1) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(1)The Wild Life Preservation Officer or any other Game Officer empowered by him or any Forest or Police Officer may, if he has reasonable grounds for believing that any person has committed an offence against this Act,-(a)require any such person to produce for his inspection any animal, bird, meat or trophy in his possession or any licence, permit or other document issued to him or required to be kept by him under the provisions of this Act;(b)enter and search any premises, land, vehicle or boat, in the occupation of such person and open and search any baggage or other things in his possession;(c)seize any animal, bird, meat or trophy in the possession of any person and appearing to him to be the property of the State Government [together with any vehicle, weapon, trap or tools used for committing any such offence], and unless he is satisfied that such person will appear and answer any charge which may be preferred against him, without warrant arrest and detain him.
