Section 11(a) in The Assam Liquor Prohibition Act, 1952
(a)seize, in any public place or in transit any liquor, material, utensil, implement or apparatus in respect of which he has reason to believe an offence punishable under this Act or the rules made thereunder has been committed, and along with it, any document or other article which may furnish evidence of the commission of the offence, and
