Section 28 — Entering drinking shops, &c. without a warrant.

It shall be lawful for any Police Officer without a warrant to enter and inspect all drinking shops gaming houses and other resorts of loose and disorderly characters all premises of persons suspected of receiving stolen property any locality vessel boat or conveyance in any part of which places he shall have just cause to believe that crime has been or is about to be committed or which he reasonably suspects to contain stolen property; and then and there to take all necessary measures for the effectual prevention and detection of crime and to take charge of all property reasonably suspected to have been stolen and of all articles or things which may serve as evidence of the crime supposed to have been committed.

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