Section 9E in The Bihar Molasses (Control) Act, 1947
9E. Power of entry, seizure and inspections.
(a)Any police or Excise Officer, not below the rank of Sub-Inspector, or any other officer empowered in this behalf by the Controller may, subject to such restrictions and exceptions, if any, as may be imposed by the Controller-(a)enter, inspect or search at any time, by day or night, any place of premises, vehicles or vessels in which, he has reason to believe that any molasses, in respect of which an offence punishable under this Act or any rule or order made thereunder has been or is about to be, committed, is kept or concealed or is in transit;(b)seize or remove molasses together with any boxes, receptacles, packages or coverings thereof held in contravention of the provisions of this Act or any rule or order made thereunder; and(c)detain in custody or arrest any person who has committed or is about to commit an offence punishable under this Act or any rule or order made thereunder.(2)The provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now Cr.P.C., 1973 (Act 2 of 1974).] relating to arrests, detention in custody, searches, warrants of arrest, search warrants and the disposal of property subject to decay shall, subject to the provisions of this Act, apply to arrests, detention and searches made, warrants issued and the disposal of molasses seized under this Act or any rule, order or direction made or issued thereunder.
