5. Power to grant warrant to enter a common gaming-house.
- [(1)] [Section 5 was re-numbered as sub-section (1) of that section and to the section as so re numbered, sub-section (2) was added by section 2 of the Madras Gaming (Amendment) Act, 1953 (Madras Act VII of 1933).] [If any Judicial Magistrate not inferior to a Judicial Magistrate of the second class] [Substituted for the words 'If any salaried Magistrate not inferior to a Magistrate of the second class' by section 4 of the Tamil Nadu Gaming (Amendment) Act, 1975 (Tamil Nadu Act 18 of 1975).] or any Police Officer not below the rank of a Deputy Superintendent of Police has reason to believe that any place is used as a common gaming-house/ he may, by his warrant, give authority to any Police Officer, not below the rank of a Sub-Inspector, to enter with such assistance as may be found necessary, by night or by day, any such place, and to arrest all persons found therein and to seize all instruments of gaming and all moneys and securities for money and articles of value reasonably suspected to have been used or intended to be used for the purpose of gaming which are found therein, and to search all parts of such place and also persons found therein.(2)Any Police Officer having power to issue a warrant under sub-section (1) may, instead of doing so, himself exercise all or any of the powers exercisable under such warrant.
