Section 8(d) in The Sapphire Act, 1989 (1932 A. D.)
(d)under a warrant issued by a Magistrate to him by name or by virtue of his office enter and search any building, vessel or place in which he has reason to believe sapphire or ruby to be unlawfully kept or concealed and, in case of resistance, to break open any door or remove any obstacle to such entry.
