56. Arrest of offenders and seizures of contraband liquor and articles without warrant.
- Any Prohibition Officer or any officer of the Police Department or any other person authorised in that behalf and to the extent of such authorisation-(a)may arrest without warrant any person found committing of attempting to commit an offence punishable under Clauses (a) to (k) of Section 4;(b)may seize and detain any liquor, intoxicating drug or other article which he has reason to believe to be liable to confiscation under this Act, and shall, when he so seizes such articles, give the person from whom the article is seized a receipt for the same if demanded;(c)may search at any time during day or night any person, place, vessel, vehicle, conveyance, package or covering in which he may have reasonable cause to suspect any such liquor, tari, intoxicating drug or other article to be or to be concealed; and(d)may in case of resistance, use any force, break open any door and remove any other obstacle to his entry into any place, shop, premises, house or building.
