53. [ Power of Magistrate to issue a warrant. [Substituted by M.P Act No. 27 of 1965.]
- If a Magistrate, upon information and after such inquiry (if any) as he thinks necessary, has reason to believe that an offence under Section 34, Section 35, Section 36, Section 36-A, Section 36-B, Section 36-C, Section 37, Section 38, Section 38-A, Section 39, or Section 40 has been, is being or is likely to be, committed, he may issue a warrant-(a)for the search of any place in which he has reason to believe that any intoxicant still, utensil, implement, apparatus or materials which are used for the commission of such offence or in respect of which such offence has been, is being or is likely to be, committed, are kept or concealed; and(b)for the arrest of any person whom he has reason to believe to have been, to be, or to be likely to be engaged in the commission of any such offence].
