Section 6 in The Meghalaya Prevention Of Gambling Act, 1970
6. Power of police officer to enter and search.
If a magistrate of the first class or a Superintendent of Police, upon credible information and after such inquiry as he may consider necessary, has reason to believe that any house is being used as a common gaming house, he may either himself or by his warrant authorise an officer of police not below the rank of Sub-Inspector of Police to enter and to-(a)take into custody all persons whom he finds therein, whether or not such persons may be then actually gaming;(b)seize all instruments of gaming and all money reasonably suspected to have been used or intended to be used for the purposes of gaming which are found therein.(c)search all parts of the house which he shall have so entered when he has reason to believe that nay instruments of gaming are concealed therein and also the persons of those whom he so takes into custody; and(d)seize and take possession of all instruments of gaming found upon such search.
