39. Arrest of offenders, seizure of contraband liquor and articles without warrant.
(1)Any officer or person authorized by the Provincial Government in this behalf may-(a)arrest without warrant any person committing within his view an offence punishable under Sections 8, 9, 10, 11, 12 or 13;(b)seize and detain any tari, liquor, intoxicating drug or other article which he has reason to believe to be liable to confiscation under this Act; and shall, when he so seizes such article, give to the person from whom such article is seized a receipt for the same:Provided that if the officer or person making the arrest under this Section is not empowered to admit to bail, such officer or person may, if he is satisfied as to the identity of the person arrested, release him on his executing a bond in an amount not exceeding two hundred rupees for his appearance before a Police Officer or Magistrate having jurisdiction to inquire into the case or forthwith forward him to the nearest Police-station.(2)Any person authorised by the Provincial Government under this Section, who seized or detains any article under clause (b) of sub-section (1), shall forward such article without unnecessary delay to the officer in charge of the nearest Police-station.
