Section 50 in The United Provinces Excise Act, 1910
50. Power of arrest, seizure and detention.
- Any officer of the excise, police, salt, opium or land revenue department not below such rank and subject to such restrictions as the State Government may prescribe, and any other person duly empowered in this behalf, may arrest without warrant any person found [committing or abetting an offence] [Substituted 'committing an offence' by U.P. Act No. 4 of 2018, dated 5.1.2018] punishable under [Section 60, Section 60-A] [Substituted 'Section 60' by U.P. Act No. 4 of 2018, dated 5.1.2018], Section 62, Section 63 or Section 65; and may seize and detain any intoxicant or other article which he has reason to believe to be liable to confiscation under this Act or other law for the time being in force relating to excise revenue; and may detain and search any person upon whom, and any vessel, vehicle, animal, package, receptacle or covering in or upon which he may have reasonable cause to suspect any such article to be.
