- Subject to such restrictions as may be prescribed-(a)any officer employed in Excise, Police, Salt or Customs Department not below such rank as may be prescribed;(b)within such areas as the Administrator may, by notification, direct such officers as may be specified in such notification;(c)any other person duly empowered, and(d)in any public place, any Excise or police officer-(i)arrest without warrant any person found committing an offence punishable under Section 43 or Section 49;(ii)seize, detain and carry away excisable or other articles which he has reason to believe to be liable to confiscation under this Act, and any document or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act or under the Indian Opium Act, 1878 or under the Dangerous Drugs Act, 1930; and(iii)detain and search any person upon whom, and any vessel, craft, vehicle, animal, package, receptacle, or covering in or upon which, he may have reasonable cause to suspect any excisable or other article to be.
