- Any officer of the Excise, Police, Salt, Customs [Narcotics] [Substituted by Rajasthan Act 28 of 1961.] or Land Revenue Department, not below such rank and subject to such restrictions as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may prescribe, and any other person duly empowered in this behalf may arrest without warrant, any person found committing an offence punishable under this Act and may seize, and detain any excisable article or other article which he has reason to believe to be liable to confiscation under this Act or other law for the time being in force relating to excise revenue, and may detain and search any person upon whom and any vessel, raft, vehicle, animal, package, receptacle or covering in or upon which , he may have reasonable cause to suspect any such article to be.
