12. Powers of entry, search, seizure and arrest. - (1) The Director, Collector or any officer empowered under section 11 to investigate an offence under this Act may -
(a)enter and search at all reasonable times, any premises in which he has reason to believe that any molasses in respect of which an offence punishable under this Act has been or is about to be committed is kept or concealed and seize such molasses and any box, receptacle, package or covering containing such molasses;(b)seize in any open place or in transit any molasses in respect of which he had reason to believe that any offence punishable under this Act has been committed and also any box, receptacle, package or covering containing such molasses;(c)seize any books, accounts, documents or statements relating to transactions in the molasses so seized;(d)detain, search and arrest any person whom he has reason to believe to be guilty of any offence punishable under this Act.(2)The provisions of [the Code of Criminal Procedure, 1973, (II of 1974)] shall, so far as may be, apply to any search or seizure under this section as they apply to any search or seizure made under section [94] of the said Code.
