Section 13A(a) in The Maharashtra Opium Smoking Act
(a)seize in any open place, or in transit, any opium, or instrument of smoking, or any apparatus used in the preparation of opium for smoking purposes, which he has reason to believe to be liable to confiscation under this Act and also any document or other article which he has reason to believe may furnish evidence of the commission of an offence under this Act;
