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State of Karnataka - Section

Section 51 in The Karnataka Excise Act, 1965

51. Power to enter and inspect places of manufacture and sale.

- The Excise Commissioner or a Deputy Commissioner or any Excise Officer not below such rank as may be prescribed, or any Police Officer duly empowered in that behalf, may,-
(a)enter and inspect, at any time, by day or by night, any place in which any licensed manufacturer manufactures or stores any intoxicant, and
(b)enter and inspect at any time within the hours during which sale is permitted, and at any other time during which the same may be open, any place in which any intoxicant is kept for sale by any person holding a licence under this Act; and
(c)examine the accounts and registers, and examine, test measure or weigh any materials, stills, utensils, implements, apparatus, or intoxicant found in such place.