Section 55(c) in The Karnataka Prohibition Act, 1961
(c)enter, for reasons to be recorded in writing, any such place where he knows, or has reason to believe, that any excisable article in respect of which such duty or fee has not been paid, is being imported or manufactured or stored and search for the same and seize any stocks of such article found therein and detain the same until such time as proof of payment of such duty or fee is produced or such further time, as may be necessary for taking action under section 94, 95 or 96 or for prosecuting for an offence under section 68.
