32. Power to enter and Inspect place of manufacture and sale.
- The [Commissioner of Excise] [Substituted for 'Superintendent of Abkari Revenue' by Section 2 of Act III of 1106.] or any Abkari Officer not below the rank of [Preventive officer] [Substituted for the word '(a) Sub-Inspector' by Act 10 of 1967.] or any Police Officer duly empowered in that behalf,may enter and inspect, at any time by day or by night, any place in which any licensed manufacturer carries on the manufacture of any liquor or intoxicating drug, or draws toddy, or stores any liquor or intoxicating drug or toddy, and may enter and inspect, at any time during which the same may be open, and place in which any liquor or intoxicating drug is kept for sale by any licensed person; and may examine, test, measure or weigh any materials, stills, utensils, implements, apparatus, liquor or intoxicating drugs found in such place.
