30. Magistrate may issue a search warrant on application.
- If [the Commissioner of Excise or] [Inserted by Section 10(1) of Act L of 1112.] any Magistrate, upon information [obtained] [Substituted for the words 'given by an Abkari or Police Officer or any other person' by Section 12 of Act V of 1091.] and after such enquiry as he thinks necessary, has reason to believe that an offence under [***] [The words and figures 'Section 55 or Section 57 or Section 58 of' omitted by Act 16 of 1997, w.e.f. 3-6-97.] this Act has been committed, he may issue a warrant for the search for any liquor, intoxicating drug, materials, stills, utensil, implement or apparatus in respect of which the alleged offence has been committed.Before issuing such warrant, the [Commissioner of Excise, or] [Inserted by Section 10(2) of Act L of 1112.] Magistrate shall examine the informant on oath or affirmation, and the examination shall be reduced into writing in a summary manner and be signed by the informant and also by [the Commissioner of Excise or] [Inserted by Section 10(2) of Act L of 1112.] Magistrate.
