Section 11 in The Assam Liquor Prohibition Act, 1952
11. Power of seizure and arrest in public places.
- Any officer of any of the Departments referred to in Section 10 may within the prohibited area notified under this Act-(a)seize, in any public place or in transit any liquor, material, utensil, implement or apparatus in respect of which he has reason to believe an offence punishable under this Act or the rules made thereunder has been committed, and along with it, any document or other article which may furnish evidence of the commission of the offence, and(b)detain, search and arrest any person whom he has reason to believe, to have committed an offence against this Act relating to such liquor, material utensil, implement or apparatus.
