(1)The Commissioner, Collector or any officer duly empowered or a Magistrate authorised under section 24 to take cognizance of offences under this Act may issue a warrant for the arrest of any person whom he has reason to believe, to have committed an offence under this Act, or for the search, whether by day or by night, of any place in which he has reason to believe that an offence under this Act has been, or is being or is likely to be committed, or in which opium, an instrument of smoking or an apparatus used in the preparation of opium is kept or concealed.(2)All warrants issued under sub-section (1), shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, (V of 1898.) by a Police Officer or an officer of the Prohibition and Excise Department duly empowered in this behalf, or if the officer issuing the warrant deems fit, by any other person.
