Section 10 in The Assam Liquor Prohibition Act, 1952
10. Power of entry, search and seizure, etc.
(1)Any officer of the Departments of Excise and Police not below the rank of Inspector, any officer of the Department of Revenue not below the rank of the Sub-deputy Collector, and any person authorised in this behalf by the State Government who has reason to believe, from personal knowledge or from information received from any person or taken down in writing and attested by the informant, that any liquor, material, utensil, implement or apparatus in respect of which an offence punishable under this Act or the rules made thereunder has been committed is kept or concealed in any building, vessel, or enclosed place, may, between sunrise and sunset-(a)enter into any such building, vessel or place;(b)in case of resistance break open any door and remove any other obstacle to such entry;(c)seize such liquor, material, utensil, implement or apparatus, and any document or other article which may furnish evidence of the commission of the offence ;(d)detain, search and arrest any person whom he has reason to believe to have committed an offence against this Act relating to such liquor, 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 buildings, vessel or enclosed place at any time between sunset and sunrise.(2)Where an officer taken down any information in writing under sub-section (1), or records grounds for his belief under the proviso thereto, he shall forthwith send a copy thereof to his immediate official superior.
