27. Power [* * *] [The words 'of excise officer' omitted by Amendment Act 9 of 1981.] to search without warrant.
(1)Whenever an officer of the Excise Department, not below such rank as may be prescribed, has reason to believe that an offence punishable under this Act has been, is being or is likely to be committed in any place and that a search warrant cannot be obtained without affording the offender an opportunity of concealing evidence of the offence, he may after recording his reasons and grounds of his belief, at any time, by day or night, enter and search such place and may seize anything found therein which he has reason to believe to be liable to confiscation under this Act:Provided that no search [except in case of an offence relating to intoxicating drug or opium,] [Inserted by Amendment Act 9 of 1981.] shall be made during the hours from 7 p.m. to 7 a.m. save in exceptional circumstances and with the prior approval of the Commissioner.(2)Any such officer may arrest any person found in such place whom he has reasons to believe to be guilty of any offence under this Act;[* * *] [Proviso of sub-section (2) omitted by Amendment Act 9 of 1981.](3)[ Any Police Officer, not below such rank as may be prescribed, may also exercise the powers conferred on an officer of the Excise Department under sub-sections (1) and (2), if he has reason to believe that an offence relating to intoxicating drug or opium has been, is being, or is likely to be committed in any place and that a search warrant cannot be obtained without affording the offender an opportunity of concealing evidence of the offence.(4)Every person arrested under this section for an offence which is bailable shall be admitted to bail by such officer as aforesaid if sufficient bail be tendered for his appearance before a Magistrate or an Excise Officer.] [Sub-section 3 and 4 inserted by Amendment Act 9 of 1981.]
