63. Power of Excise Officer to search without a warrant.
- Whenever any Excise Officer not below such rank as the Government may, by notification, appoint, has reason to believe that an offence punishable under section 34" section 35, section 39 or section 40 has been, is being, or is likely to be committed or abetted and that a search warrant cannot be obtained without affording the offender an opportunity of escaping or of concealing evidence of the offence, he may, after recording the grounds of his belief, at any time by day or night enter and search any place, and may seize anything found there in which he has reason to believe to be liable to confiscation under this Act together with any document which may furnish evidence of the commission of alleged offence and if he thinks proper, arrest any person found in such place whom he has reason to believe to have committed or abetted any such offences aforesaid.
