The Commissioner, the Deputy Commissioner, or any Prohibition Officer duly empowered in this behalf by the State Government or any Police Officer not below the rank of an officer in charge of a Police Station may,—(a)enter at anytime by day or by night any house, building, or enclosed space in which he has reason to believe that any intoxicant, hemp, mhowra flowers or molasses, liable to confiscation under this Act, are manufactured, kept or concealed or that any still, utensil, implement or apparatus is kept, used, or concealed for the purpose of manufacturing any such article;(b)in case of resistance, break open any door and remove any other obstacle to his entry into any such house, building or enclosed space;(c)seize any intoxicant, hemp, mhowra flowers or molasses and any materials used in the manufacture of any intoxicant and any still, utensil, implement or apparatus and any other thing, which he has reason to believe to be liable to confiscation under this Act; and(d)detain and search and if he thinks proper, arrest any person whom he has reason to believe to be guilty of any offence under this Act.
