(1)Notwithstanding anything contained in section 153 of the Code of Criminal Procedure, 1898 (V of 1898), any Police Officer generally or specially deputed, in [any area under the charge of a Commissioner] [The words 'for the whole State or for such area as may be specified in the notification' were deleted, by Bombay 20 of 1953, section 13(1).], by the Commissioner and elsewhere, by the District Superintendent or any other officer specially empowered in that behalf by the State Government, may without warrant enter any shop or premises for the purpose of inspecting or searching for any weights or measures or instruments for weighting or measuring used or kept therein.
