Section 8 in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019
8. Power to enter and search the premises.
- The Excise Commissioner or Collector or an officer of the Excise Department empowered under Section 48 of the Act, may enter premises at all reasonable times with or without notice to the manufacturer where medicinal and toilet preparations containing alcohol including self-generated alcohol and/or Bhang are stored or manufactured and inspect the stock, records and accounts. Such officer may examine, measure or weigh any material including spirits and medicinal or toilet preparations stored in such place and may seize any quantity of spirit, Bhang or preparation containing spirit and/or Bhang which he has reason to believe to have been stored or kept against the provisions of the Act or rules made thereunder.
