Section 74 in The Bihar and Orissa Excise Act, 1915
74. Power to search without a warrant.
- Whenever any Excise Officer not below such rank as the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government.'] may, by [notification] [See Orissa L.S.A. and Volume I, Page VII.] prescribe, has reason to believe that an offence punishable under Section 47, Section 49, Section 55, or Section 56 has been, is being or is likely to be, committed or abetted, and that a search-warrant cannot be obtained without affording the offender an opportunity of escaping or of cencealing evidence of the offence;he may, after recording the grounds of his belief, at any time by day or night enter and search any place, and may seize anything found therein which he has reason to believe to be liable to confiscation under this Act; andmay detain and search, and, if he thinks proper, may arrest, any person found in such place whom he has reason, to believe to have committed or abetted any such offence aforesaid.
