If a Magistrate or any Police Officer not below the rank of a Sub-Inspector of Police upon credible information and after such inquiry as he may think necessary, has reason to believe that any place is used as a common gaming house, he may-(a)after recording his reasons for such belief, either himself enter, or by his warrant authorise any officer of police not below the rank of a Head constable to enter, with such assistance as may be found necessary, by night or by day, and by force, if necessary, any such place;(b)either himself take into custody or authorise such officer to take into custody all persons whom he or such officer finds therein whether then actually gaming or reasonably suspected to have been present for purposes of gaming.(c)Seize or authorise such officer to seize all instruments of gaming, and all moneys and 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 therein;(d)search or authorise such officer to search all parts of such place, which he or such officer shall have so entered when he or such officer has reason to believe that any instruments of gaming are concealed therein and also the person of those whom he or such officer so takes into custody; and(e)seize or authorise such officer to seize land take possession of all instruments of gaming found upon such search.
