Section 21(a) in Assam Opium Prohibition Act, 1947
(a)seize, in any public place or in transit, any opium, material, utensil, implement or apparatus in respect of which he has reason to believe an offence punishable under this Act or the rules 'thereunder has been committed, and along within it, any other articles liable to confiscation under Section 29, and any document or other article which may furnish evidence of the commission of the offence ; and
