WARRANT TO SEARCH SUSPECTED PLACE OF DEPOSIT

 

To____________

WHEREAS information has been laid before me, and on due inquiry thereupon had, I have been led to believe that the____________ is used as a place for the deposit (or sale) of stolen property;

This is to authorise and require you to enter the said house with such assistance as shall be required, and to use, if necessary, reasonable force for that purpose, and to search every part of the said house, and to seize and take possession of any property and also of any instruments and materials which you may reasonably believe to be kept for the manufacture forged documents, or counterfeit stamps, or false seals, or counterfeit

coins or counterfeit currency notes, and forthwith to bring before this Court such of the said things as may be taken possession of, returning this warrant, with an endorsement certifying what you have done under it, immediately upon its execution.

Dated, this____________. day of____________20____

(Seal of the Court)

                                                                                        

                                                                                              (Signature)

                                                                                            __________