80. Power to search houses for stolen property without warrant
If information shall be given to any officer of police not below the rank of Sub-Inspector, that there is reasonable cause for suspecting that any stolen property is concealed or lodged in any dwelling-house or other place, and he shall have good grounds for believing that by reason for the delay in obtaining a search-warrant the property is likely to be removed, the said officer, in virtue of his office, may search for specific articles alleged to have been stolen in the houses and places specified:Provided always that a list of articles stolen or missing be delivered or taken down in writing, with a declaration stating that the rebbery has been committed, and that the informant has good ground to believe that the property is deposited in such house or place, and provided, further, that the person who lost the goods, or his representative, accompany the officer in the search.
