Section 72 in The Bihar and Orissa Excise Act, 1915
72. Power to issue search-warrant.
- If any Collector or any Magistrate empowered to try offences punishable under this Act, upon information received, and after such inquiry (if any) as he thinks necessary, has reason to believe that any offence punishable under Section 47, Section 49, Section 55, or Section 56 has been, or is likely to be; committed or abetted;he may issue a warrant to search for any [intoxicant] [Substituted by A.L.O., 1937, for 'excisable article.'], materials, still, utensil, implement or apparatus in respect of which the alleged offence has been, or is likely to be committed, or any document which throws or is likely to throw any light on the alleged offence.
