Section 15 in The Maharashtra Village Police Act, 1967
15. Power to call and examine witnesses, record evidence and search for concealed articles:
(1)The Police-patil, in making any investigation coming within the scope of his duty, shall have authority to call and examine witness, and record their statement, and to search for concealed articles, taking care that no search be made in a dwelling house between sunset and sunrise without urgent occasion.(2)The Police-patil shall also have authority, in carrying out any search or any pursuit of supposed criminal to enter and act within the limits of other villages, being bound however to give immediate information to the Police- patil thereof, who shall afford him all the assistance in his power, and be immediately responsible for continuing the search and pursuit.
