Section 52 in The United Provinces Excise Act, 1910
52. Power of Collector or Magistrate to issue a search warrant.
- If a Collector or a Magistrate, upon information obtained, has reason to believe that an offence punishable under [Section 60, Section 60-A] [Substituted 'Section 60' by U.P. Act No. 4 of 2018, dated 5.1.2018], Section 62, Section 63 or Section 65 has been or is likely to be committed, he may issue a warrant for the search for any intoxicant materials, still, utensil, implement or apparatus in respect of which the alleged offence has been or is likely to be committed.
