- If a Magistrate empowered to try offences punishable under this Act upon information received and after such inquiry if any as he thinks necessary, has reason believe that any offence punishable under section 34, section 35, section 39 or section 40 has been or is likely to he committed or abetted, he may issue warrant to search for and to seize any intoxication material, still, utensil, implement or apparatus in respect of which alleged offence has been or is likely to be committed or abetted or any document or other article which may furnish evidence of the commission of the alleged offence.
