Section 11 in Assam Ganja and Bhang Prohibition Act, 1958
11. Power of entry, search and seizures, etc.
(1)Any officer of the Department of Excise not below the rank of Assistant Inspector of Excise, any officer of the Department of Police not below the rank of Sub-Inspector of Police, any officer of the Department of Revenue not below the rank of Sub-Deputy Collector, and any person authorised in this behalf by the State Government who has reason to believe from personal knowledge or from information received from any person and taken down in writing and attested by the informant, that any ganja, bhang, material, utensil, implement or apparatus in respect of which an offence punishable under this Act or the rules made thereunder has been committed is kept or concealed in any building, vessel, or enclosed place, may between sunrise and sunset-(a)enter into any such building, vessel or place ;(b)in case of resistance, break open any door and remove any other obstacle to such entry ;(c)seize such ganja, bhang, material, utensil, implement or apparatus, and any document or other article which may furnish evidence of the commission of the offence ;(d)detain, search and arrest any person whom he has reason to believe to have committed an offence against this Act relating to such ganja, bhang, material, utensil, implement or apparatus :Provided that if such officer has reason to believe that search warrant cannot be obtained without affording opportunity for concealment of evidence or facility for the escape of an offender he may, after recording the ground of his belief, enter and search such building, vessel or enclosed place at any time between sunset and sunrise.(2)Where an officer takes down any information in writing under sub-section (1), or records grounds for his belief under the proviso thereto, he shall forthwith send a copy thereof to his immediate official superior.
