34. [ Offenders may be arrested and contraband liquor, vehicles, etc. seized without warrant. [Substituted by Section 2 of Act 24 of 1975.]
(1)Any [Abkari Officer] Department may arrest without warrant in any public thorough fare or open place other than a dwelling house, any person found committing an offence punishable under [this Act] [Substituted for 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' by Act 16 of 1997 with effect from 3-6-97.], and in any such thorough fare or public place may-(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;(b)search any person, animal, cart, vessel or other conveyance, package, receptacle or covering upon whom or in or upon which he may have reasonable cause to suspect any such liquor or intoxicating drug to be, or to be concealed.](2)[ The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), shall apply in so far as they are not inconsistent with the provisions of this Act, to all arrests searches and seizures made under this Act.] [Substituted for Sub-Sections 2 and 3 by Act 16 of 1997 with effect from 3-6-1997.]
