- Whenever a Collector, any Prohibition Officer not below, such rank as the [State] [This word was substituted for the word 'Provincial the Adaptation Order of 1950.] Government may determine, any Police Officer not below the rank of sub-inspector, any officer in charge of a police station, or any other paid or honorary officer authorized by the [State] [This word was substituted for the word 'Provincial the Adaptation Order of 1950.] Government in this behalf has reason to believe that an offence under sub-section (1) a section 4 has been committed and that the delay occasioned by obtaining a search warrant under section 28 wilt prevent the execution thereof, he may, after recording his reasons and the grounds of his belief, at any-time by day or night enter and search any place and may seize anything found therein which he has reason to believe to be liable to confiscation under this Act; and may detain and search and, if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of any offence under this Act:Provided that every person arrested under this section shall be admitted to bail by such officer as aforesaid if sufficient bail be tendered for his appearance either before a Magistrate or before a Police or Prohibition Officer, as the case may be.
