31. Power to certain Abkari and Police Officers to search houses, etc., without warrant.
- Whenever the [Commissioner of Excise] [Inserted by Section 10(2) of Act L of 1112.] or any [Abkari Officer not below such rank as may be specified by the Government in this behalf or any Police Officer] [Substituted for the words 'Abkari or Police officer' by Section 23(a) of Act 10 of 1967.] not below the rank of [Sub Inspector] [Substituted for 'Inspector' by Section 3 of Act III of 1106.] or a Police Station Officer, has reason to believe that an offence under [***] [The words and figures 'Section 8 or Section 15C or Section 55 or Section 55B or Section 56A or Section 57 or Section 58 or Section 58A or Section 58B of' Omitted by Act 16 of 1997 with effect from 3-6-1997.] this Act has been committed and that the delay occasioned by obtaining a search warrant under the preceding section will prevent the execution thereof, he may, after recording his reasons and the grounds of his belief at any time by day or night, enter and search any place and may seize anything found therein which he has reason to believe to be liable to confiscation under this Act, and may detain and search and, if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of any offence under this Act:[***] [The proviso 'Provided that every person arrested under this section shall be admitted to bail by such Officer as aforesaid if sufficient bail be tendered for his appearance either before a Magistrate or before on Abkari Inspector as the case may be' Omitted by Act 16 of 1997 with effect from 3-6-1997.]
