Section 11 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
11. Power to search without warrant.
(1)Whenever any member of the Force, has reason to believe that any such offence as is referred to in Section 10 has been or is being committed in the place of deployment and that a search warrant cannot be obtained without affording the offender an opportunity of escaping or concealing evidence of the offence, he may detain the offender and search his person and belongings forthwith and if he thinks proper, arrest any person whom he has reason to believe to have committed the offence.(2)The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) relating to searches shall apply to searches under this section.
