Section 17(4) in The ANCIENT MONUMENTS PRESERVATION ACT, 1977(1920 A.D.)
(4)A Revenue Officer not lower in rank than a Naib-Tehsildar, 2[an Officer ofPolice not below the rank of Deputy Superintendent of Police or an Officer ofArchaeology Department not below the rank of Assistant Director], duly empoweredby 3[the Government] in this behalf, may search any vessel, cart or other means ofconveyance, and may open any baggage or package of goods, if he has reasons tobelieve that goods in respect of which an offence has been committed under sub-section (2) are contained therein.
