Section 69 in The Bihar and Orissa Excise Act, 1915
69. Powers to enter and inspect, and power to test and seize measures etc.
- Any of the following officers, namely:(a)the Excise Commissioner; or(b)a Collector; or(c)any Excise Officer not below such rank as the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] may, by [notification, prescribe] [For notification under Section 69 (c), Section 74 and Section 79(5) declaring that any Excise Officer not below the rank of Sub-Inspector may exercise the powers-See L.S.R. and O. Volume I, Part VII.],may, subject to any restriction prescribed by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] by Rule made under Section 89;(i)enter and inspect, at any time by day or night, any place in which any licensed manufacturer carries on the manufacturer of or stores any [intoxicant] [Substituted by A.L.O., 1937, for 'excisable article.']; and(ii)enter and inspect, at any time during which the same may be open, any place in which any [intoxicant] [Substituted by A.L.O., 1937, for 'excisable article.'] is kept for place as aforesaid; and(iii)examine the accounts and registers maintained in any such place as aforesaid; and(iv)examine, test, measure or weigh any materials, stills, utensils, implements, or [intoxicant] [Substituted by A.L.O., 1937, for 'excisable article.'] found in any such place as aforesaid; and(v)examine or test and seize any measures, weights or testing instruments, found in any such place as aforesaid, which he has reason to believe to be false.
