Section 4 in The State Newspapers (Incitements to Offence) Act, Samvat 1971
4. Power to seize.
(1)The Magistrate may by warrant empower any Police Officer not below the rank of a Deputy Inspector to seize and detain any property ordered to be attached under section 3, subsection (3,) or to seize and carry away any property ordered to be forfeited under section 3, sub-section (5), wherever found and to enter upon and search for such property in any premises-(a)where the newspaper specified in such warrant is printed or published, or(b)where any such property may be or may be reasonably suspected to be, or(c)where any copy of such newspaper is kept for sale, distribution, publication or public exhibition or reasonably suspected to be so kept.(2)Every warrant issued under sub-section (1) so far as it relates to a search shall be executed in manner provided for the execution of search warrants by the Code of Criminal Procedure 1989.
