- If a Collector, or Prohibition Officer of such rank as the State Government may by notification direct, upon information obtained and after such enquiry, if any, as he thinks necessary, has reason to believe that an offence under Clauses (a) to (k) of Section 4 has been committed he may issue warrant for the search of any liquor, intoxicating drug, materials, still, utensil, implement or apparatus in respect of which the alleged offence has been committed. Any person entrusted with the execution of such a warrant may detain and search at any time during day or night and, if he thinks proper, arrest any person found in the place searched, if he has reason to believe such person to be guilty of any offence under this Act.
