- The Collector, any Prohibition Officer or any Police Officer, [not below the rank of a Sub-Inspector] [Substituted by Act No.35 of 1995.] may enter and inspect at any time by day or by night, any place in which it is reasonably suspected,-(a)that any liquor is kept for sale or stored [otherwise than in accordance with the provisions of the [Telangana] [Added by Act No.5 of 1997.] Excise Act, 1968, (Act 17 of 1968) and the rules made thereunder]; or(b)that an offence under [section 7, section 7A or section 8] [Substituted by Act No.35 of 1995.] is being committed;and may examine, test, measure or weigh any material, still, utensil, implement, apparatus or liquor found in such place.
