Section 10(1) in Assam Ganja and Bhang Prohibition Act, 1958
(1)A District Magistrate or a sub-divisional Magistrate or a Magistrate of the first class, or an officer of the Excise Department not below the rank of a Superintendent specially empowered by the State Government on this behalf, may issue a warrant for the arrest of any persons whom he has reason to believe to have committed an offence punishable under this Act or the rules made thereunder, or for the search, whether by day or by night, of any building, vessels or place in which he has reason to believe any ganja, bhang, material, utensil, implement or apparatus, in respect of which an offence punishable under this Act has been committed, is kept or concealed.
