Section 8 in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976
8. Investigation of offence.
(1)An excise Officer not below the rank of Excise Inspector may investigate any offence under this Act committed within the limits of the area in which he exercises jurisdiction and shall have in respect of such investigation the same powers as an officer-in-charge of a police station has in a cognizable case under the provisions of Chapter XII of the Code of Criminal Procedure, 1973, and may in particular make such investigation without an order of a Magistrate.(2)In other respects, the provisions of the said Code relating to arrests, searches, search-warrants, production of persons arrested and investigation of offences shall, so far as may be, apply to all actions taken in these respects under this Act.
