30. [ Powers of entry and inspection. [This section was substituted for original section 30 by section 2 (1) of, the Madras Prohibition (Amendment) Act, 1951 (Madras Act XXXI of 1951).]
- The Collector; any Prohibition Officer not Powers of below such rank as the State Government may determine, or any Police or other paid or honorary officer authorized by the State Government in this behalf, may enter and inspect, at any time by day or by night, any place in which it is reasonably suspected -(a)that any toddy is drawn, or the manufacture of any other ,liquor, or of any intoxicating drug is carried on, or(b)that any liquor or intoxicating drug is kept for sale or stored, or(c)that an offence under [***] section 5 has been, or is being, committed ;and may examine, test, measure or weigh any material, still, utensil, implement, apparatus, liquor or intoxicating drug found in such place.]
