(1)Any Prohibition Officer duly empowered in this behalf by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any Police Officer may open any package and examine any goods and may [stop and search] [These words were substituted for the words 'stop or search' by Bombay 22 of 1960, Section 80 (a).] for any intoxicant, hemp, mhowra flowers, or molasses any vessel, vehicle or other means of conveyance [and may seize any intoxicant, hemp, mhowra flowers, molasses or any other thing liable to confiscation or forfeiture under this Act or any other law for the time being in force relating to excise revenue fund while making such search.] [These words were added by Bombay 26 of 1952, Section 47.]
