(4)in any public place, any Excise or Police Officer may-(a)arrest without warrant any person found committing in an offence punishable under Section 53 or Section 54,(b)seize, detain and carry away any excisable or other article which he has reason to believe to be liable to confiscation under this Act or any other law for the time being in force relating to the excise revenue or airy documents or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act or under the Assam Opium Prohibition Act, 1947 (Assam Act 23 of 1947), Assam Ganja and Bhang Prohibition Act, 1959 (Assam Act 21 of 1959) and Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985), and(c)detain and search any person upon whom and any vessel, raft, vehicle, animal/package, receptacle cause to suspect any such article to be.
