Section 11(1) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
(1)A Magistrate may issue a warrant -(a)for the arrest of any person whom he has reason to believe to have committed an offence punishable under this Act; or(b)for the search, whether by day or by night, of any building, vessel, vehicle or place in which he has reasons to believe that any motor spirit is sold or is kept for sale.
