Section 10 in The Railway Property (Unlawful Possession) Act, 1966
10. Issue of search warrant. (1) If an officer of the Force has reason to believe that any place is used for the deposit or sale of railway property which had been stolen or unlawfully obtained, he shall make an application to the Magistrate, having jurisdiction over the area in which that place is situate, for issue of a search warrant.
(2)The Magistrate to whom an application is made under sub-section (1), may, after such inquiry as he thinks necessary, by his warrant authorise any officer of the Force(a)to enter, with such assistants as may be required, such place;(b)to search the same in the manner specified in the warrant;(c)to take possession of any railway property therein found which he reasonably suspects to be stolen or unlawfully obtained; and(d)to convey such railway property before a Magistrate, or to guard the same on the spot until the offender is taken before a Magistrate, or otherwise to dispose thereof in some place of safety.
