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Bengal Presidency - Section

Section 14 in The Bengal Vagrancy Act, 1943

14. Search of vagrants.

- Every officer-in-charge of a receiving centre or Manager of a vagrants' home may order that any vagrant detained in such receiving centre or vagrants' home shall be searched and that the personal effects of such vagrant shall be inspected and any money then found with or on the vagrant shall be applied in the manner prescribed towards the welfare of vagrants and any of such effects other than money may be sold in auction and the proceeds of the sale shall be applied as aforesaid:Provided that a female vagrant shall be searched by a female only and with due regard to decency.