Section 5(1) in The Andhra Pradesh Gaming Act, 1974
(1)If any salaried judicial or executive Magistrate, or any police officer not below the rank of an Assistant Commissioner of Police, within the area under jurisdiction of the Commissioner of Police Hyderabad and a Deputy Superintendent of Police elsewhere 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,(i)to enter with such assistance as may be found necessary, at any time and by force, if necessary any such place;(ii)to arrest all persons found therein;(iii)to search all such persons and all parts of such place; and(iv)to seize-(a)all moneys found with such persons;(b)all investments of gaming; and(c)all moneys, all 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 in such place.
