Section 37 in The Calcutta Suburban Police Act, 1866
37. Commissioner may issue warrant to search for explosive substance.—
The Commissioner of Police, on credible information laid before him on oath, and reduced to writing, may issue his warrant authorising a Police-officer not below the rank of Sub-Inspector to search any house, shop, magazine or other building or place in which he shall have reasonable ground to suspect that any explosive substance is manufactured, sold or kept, or any boat, carriage, cart or other vehicle in which any explosive substance may be suspected to be carried, or any person suspected of carrying the same, contrary to the provisions of this Act or any other law or any rule made thereunder; and all explosive substance found on such search shall, together with the vessels or receptacles in which it may be stored, be immediately seized and kept, pending the judgment of a Magistrate.
