Section 5 in The Punjab Suppression of Indecent Advertisement Act, 1941
5. Power to seize, remove, deface or destroy pictures or printed or written matter of an indecent nature.
- If a District Magistrate, Sub-Divisional Magistrate or [Executive Magistrate of the First Class] [Substituted for the word 'Magistrate of the First class' by Punjab Act 25 of 1964, Section 2 and Schedule.] has reason to believe that any picture or printed or written matter of an indecent nature which has been affixed, inscribed or stencilled as mentioned in section 3, continues to be exhibited to public view after the commencement of this Act, he may by order in writing authorise any police officer to enter, with such assistance as may be required, and place any seize, remove, deface or destroy any such picture or printed or written matter.
