7. Power to enter and authorise Police to enter and search.
- If a District Magistrate or a District Superintendent of Police has reason to believe that any house, room, office, enclosure, space, vehicle, vessel, tent or place is used as betting house-he may either himself enter or by his warrant authorise an officer of police not below the rank of a Sub-Inspector to enter with such assistance as may be found necessary by night or by day and by force if necessary any such house, room, office, enclosure, space, vehicle, vessel, tent or place ;and may either himself or by the Police Officer authorised as above take into custody, all persons whom he or such officer, finds therein, whether or not then actually betting;and may either himself or by such Police Officer as authorised above, seize all things reasonably suspected to be instruments of betting or records of betting and all moneys and securities for money and articles of value reasonably suspected to have been used or intended to be used for the purpose of betting on a game or sport;and may either himself or by the Police Officer as authorised above, search all parts of the house, room, office, enclosure, space, vehicle, vessel, tent or place which he or such officer shall have so entered when he or such officer has reason to believe that any instruments of betting or records of betting are concealed or kept therein, and also the persons of those whom he or such officer so takes into custody;and either he or such officer may seize and take possession of all things reasonably suspected to be instruments of betting or records of betting found upon such search, or used or intended to be used in betting.
