27. Seizure of property regarding which an offence is suspected.
- Any Police-officer may seize any property or thing which may be found in the possession of any person, where the possession by such person of such property or thing creates a reasonable suspicion of the committal of an offence; and such seizure shall be forthwith reported to the Commissioner, who shall, thereupon, make such order respecting the custody or production of the property as.he shall think proper.
