Section 28 in The Bombay Drugs (Control) Act, 1959.
28. Power to search and seize.
An Inspector may enter and search any place in which he has reason believe that an offence under this Act has been, or is being or is likely to be committed and may seize any notified drugs and other things which he has reason to believe to be liable to confiscation under this Act, and any document or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act; and he may detain and search any person whom he reason to believe to have committed an offence punishable under this Act.
