Section 8 in The Orissa (Prevention of) Gambling Act, 1955
8. Power to enter and authorise police to enter and search
If the District Magistrate or a Magistrate of the first class, or the District Superintendent of Police, or the Deputy Superintendent of Police has reason to believe that any house, tent, room, enclosure, space, vehicle, vessel or place is used as a common gaming-house he may either himself enter, or by his warrant authorise any officer of police, not being below the rank of an Assistant Sub-Inspector of Police, to enter, with such assistance as may be found necessary, by night or by day and by force, if necessary, any such house, tent, room, enclosure, space, vehicle, vessel or place and may either himself take into custody, all persons whom he of such officer finds therein, whether or not such person may be then actually gaming;and may seize or authorise such officer to seize all instruments of gaming, 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 gaming, which are found therein;and may search or authorise such officer to search all parts of the house, tent, room, enclosure, space, vehicle, vessel or place which he or such officer shall have so entered, when he or such officer has reason to believe that any instruments of gaming are concealed therein, and also the persons of those whom he or such officer so takes into custody;and may seize or authorise such officer to seize and take possession of all instruments of gaming found upon such search.
