38. Power to enter and inspect licensed places and unlicensed places believed to be used contrary to the Act.
- The Commissioner may, by order in writing, authorise any Police-officer above the rank of Constable with such assistance as may be required, to enter and inspect closed place or building licensed under section 36 at any time when it is open for the reception of persons resorting thereto, and may, after recording his reasons in writing, likewise authorise any such officer to enter and inspect any place not licensed which the Commissioner has reason to believe to be used contrary to the provisions of section 34 or 35.
