- If a Magistrate upon information received and after such enquiry (if any) as he considers necessary, has reason to believe that any place is used for the commission of an offence under this Act, he may issue a warrant to ah officer of the Excise Department not below such rank as the [State Government] [Substituted by the A.O. 1950 for Provincial Government' which had been Substituted by the A.O. 1937 for 'L.G.'] may prescribe authorising him-(a)to enter such place by day or by night with any persons whose assistance such officer may consider necessary;(b)to search all or parts of such place in which such officer has reason to believe that any prepared opium or any apparatus for the manufacture of prepared opium or for smoking prepared opium is concealed and all or any persons when he may find in such place;(c)to arrest any person found in such place whom he has reason to believe to be guilty of an offence under this Act; and(d)to seize all prepared opium, apparatus for smoking prepared opium or for the manufacture of prepared opium and any other articles used for the commission of an offence under this Act, which may be found in such place.
