Section 34(1)(a) in Abkari Act, 1 of 1077

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

(a)Seize and detain-

(i)any liquor or intoxicating drug;

(ii)any materials, still, utensil, implement or apparatus;

(iii)any receptacle or package or covering; and

(iv)any animal, cart, vessel or other conveyance, which he has reason to believe to be liable to confiscation under this Act;

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