(b)detain and search any person whom he has reason to believe to be guilty of any offence under this Act or any other law for the time being in force relating to excise revenue, and if such person has any intoxicant, hemp, mhowra flowers, molasses or [other thing] [These words were substituted for the words 'any other thing', by Bombay 22 of 1960., Section 83(b).] in his possession, arrest him.
