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State of Jammu-Kashmir - Section

Section 24 in Jammu and Kashmir Kahcharai Act, 1994

24. Powers to search on reasonable suspicion.

- Any Kahcharai Officer may search any place or premises;Provided that such officer has reason to believe that taxable or prohibited animals are concealed therein:Provided further that no dowelling house is searched by an officer lower in rank than a Forest Ranger.