Section 29 in The Bombay Drugs (Control) Act, 1959.
29. Power to search and seize notified drugs, etc., in open place.
An Inspector or any person authorised in this behalf by the State Government, may—(a)seize in any open place, or in transit, any notified drug or any other thing which he has reason to believe to be liable to confiscation under this Act;(b)detain and search any person whom he has reason to believe to have committed an offence punishable under this Act, and if such person has any notified drug or any other thing in his possession, which he has reason to believe to liable to confiscation under this Act, seize it.
