Section 9 in The East Punjab Molasses (Control) Act, 1948
9. Power of entry and seizure.
(1)Any police officer not below the rank of a Station House Officer or any Excise Officer not below the rank of an Excise Inspector or any other officer duly empowered by the Controller in this behalf, may -(a)stop and search any person, boat, motor or any vehicle or receptacle used or intended to be used for the transport of molasses;(b)enter and search any place;(c)seize any molasses, in respect of which he suspects that any provision of this Act or any rule made thereunder has been, is being or is about to be contravened, along with the packages, coverings or receptacles in which such molasses is found, or the animals, vehicles, vessels, boats or other conveyance used in carrying such molasses.(2)[ The provisions of sections 102 and 103 of the Code of Criminal Procedure, 1898, relating to search and seizure shall, so far as may be, apply to search and seizure under this section.] [Substituted vide Punjab Act 23 of 1973.]
