Section 20(1) in Assam Opium Prohibition Act, 1947
(1)Any officer of the Department of Excise not below the rank of Jamadar, any police officer not below the rank of Assistant Sub-Inspector, any officer of the Department of Revenue not below the rank of Sub-Deputy Collector, and the Inspecting Officer and Intelligence Officer of the Narcotics Intelligence Bureau, Government of India, and any Prohibition Officer authorised in this behalf by the State Government who has reason to believe, from personal knowledge or from information received from any person and taken down in writing and attested by the informant that any opium, material, utensil, implement or apparatus in respect of which an offence punishable under this Act or the rules thereunder has been committed is kept or concealed in any building, vessel or enclosed place, may, between sunrise sunset-(a)enter into any such building, vessel or place ;(b)in case of resistance, break open any door an remove any other obstacle to such entry;(c)seize such opium, material, utensil, implement or apparatus, and any other article liable to confiscation under Section 29, and any document or other article which may furnish evidence of the commission of the offence ; and(d)detain, search and arrest any person whom he has reason to believe to have committed an offence against this Act relating to such opium, material, utensil implement or apparatus :Provided that if such officer has reason to believe that a search warrant cannot be obtained without affording opportunity for the concealment of evidence or facility for the escape of an offender, he may, after recording the ground of his belief enter and search Such building, vessel or enclosed place at any time between sunset and sunrise.
