Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 81 in The Calcutta Police Act, 1866

81. Seizure of stolen property

It shall be lawful for any Police-officer to seize any property or things which may be found in the possession or any person, where the possession by such person of such property or thing creates a reasonable suspicion of the committal of an officer, and such seizure shall be forthwith reported to the Commissioner of Police, who shall thereupon make such order respecting the custody or production of the property as he shall think proper.