Section 6 in The Sikkim Lotteries (Prohibition on Running of and Sale of Single Digit and Private Lottery Tickets) Act, 1993
6.
(1)It shall be lawful for any police officer not below the rank of a Sub-Inspector authorised by the Government in this behalf by general or special order in writing;(a)to enter, if necessary by force, whether by day or night, with such assistance as he may consider necessary, any premises which he has reason to suspect are being used for the purposes connected with the promotion or conduct of any single digit and private lottery in contravention of the provisions of this Act;(b)to search the premises and the person whom he may find therein been made or credible information has been received or a reasonable suspicion exists of their having been concerned with the use of such premises for purposes connected with or with the promotion or conduct of any lottery in contravention of the provisions of this Act; and(d)to seize all things found therein which are intended to be used or reasonably suspected in having been made in connection with such lottery.(2)All searches under this section shall be made in accordance with the provisions of the law relating to Criminal Procedure for the time being in force in the State.
