Section 9 in The Land Acquisition (East Punjab) Amendment Act, 1948
9. Power to issue warrants.
- Any District Magistrate or Sub-Divisional Magistrate who, upon information received and after such enquiry (if any) as he considers necessary, has reason to believe that any place is being or is likely to be used for the commission of an offence punishable under section 7 or section 8 may issue a warrant to any officer of the Excise Department, not below the rank of a sub-Inspector, empowering him -(a)to enter such place by day or night with any persons whose assistance such officer may consider necessary;(b)to search all parts of such place in which such officer has reason to believe that any opium or appliance for the preparation of opium or for opium smoking is concealed and all or any persons whom he may find in such place;(c)to arrest all persons whom such officer may find in such place, whether they are actually engaged in smoking opium or not;(d)to seize all opium and appliances for opium smoking or for the manufacture of opium which may be found in such place.
