Section 10(2) in The Railway Property (Unlawful Possession) Act, 1966
(2)The Magistrate to whom an application is made under sub-section (1), may, after such inquiry as he thinks necessary, by his warrant authorise any officer of the Force(a)to enter, with such assistants as may be required, such place;(b)to search the same in the manner specified in the warrant;(c)to take possession of any railway property therein found which he reasonably suspects to be stolen or unlawfully obtained; and(d)to convey such railway property before a Magistrate, or to guard the same on the spot until the offender is taken before a Magistrate, or otherwise to dispose thereof in some place of safety.
