Section 99(a) in The Karnataka Prohibition Act, 1961
(a)enter at anytime by day or by night any house, building, or enclosed space in which he has reason to believe that any intoxicant, hemp, mhowra flowers or molasses, liable to confiscation under this Act, are manufactured, kept or concealed or that any still, utensil, implement or apparatus is kept, used, or concealed for the purpose of manufacturing any such article;
