42. Seizure by police officer of any liquor, drug, cigarettes, etc.
- It shall be the duty of a police officer to seize any intoxicating liquor, dangerous drug, bidis, cigarettes, tobacco or smoking mixture in the possession of a child whom he finds taking or smoking in any street or public place and any liquor, dangerous drug, bidis, cigarettes, tobacco or smoking mixture so seized shall be forfeited to the State Government and every such police officer shall, however, be authorised to search only a male child.
