(1)Where the proper officer has reason to believe that any aircraft, vehicle or animal in India or any vessel in India or within the Indian customs waters has been, is being, or is about to be, used in the smuggling of any goods or in the carriage of any goods which have been smuggled, he may at any time stop any such vehicle, animal or vessel or, in the case of an aircraft, compel it to land, and-(a)rummage and search any part of the aircraft, vehicle or vessel;(b)examine and search any goods in the aircraft, vehicle or vessel or on the animal;(c)break open the lock of any door or package for exercising the powers conferred by clauses (a) and (b), if the keys are withheld.
