(a)Power under section 65 of the Act, to arrest without warrant any person found committing an offence under sections 33 and 40 of the Act.(b)Power under section 65 to seize and detain intoxicants or other articles liable to confiscation in connection with any of the aforesaid offences and to detain and search person upon whom and any vessel, raft, vehicle, animal, package, receptacle or covering.in or upon which he may have reasonable cause to suspect any such article to be.
