Section 15 in The Maharashtra Casinos (Control and Tax) Act, 1976
15. Power of entry and search.
(1)It shall be lawful for any police officer, not below the rank of Assistant Commissioner of Police or Deputy Superintendent of Police, authorised by the State Government in this behalf by general or special order in writing,-(a)to enter, if necessary, by force, whether by day or night, with such assistants as he considers necessary, any casino where he has reason to believe that any provisions of this Act or the rules made thereunder are or are being or are likely to be contravened or a breach of any of the conditions or the licence is or is being or is likely to be committed;(b)to search the place and the persons whom he may find therein;(c)to take into custody and produce before a Magistrate all such persons as are concerned or against whom a reasonable complaint has been made or credible information has been received or a reasonable suspicion exists of having been concerned with any contravention or breach referred to in clause (a), and(d)to seize all things found therein which are intended to be used or are reasonably suspected to have been used in connection with such contravention or breach.(2)All searches under this section shall be made in accordance with the provisions of the Code of Criminal Procedure, 1973.
