(1)The [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government may, by notification, authorise any officer by name or by virtue of his office to enter and search any place where he has reason to believe that any petrol or petroleum is being mixed with power alcohol, or any mixture of petrol or petroleum with power alcohol is being sold, otherwise than in accordance with the provisions of this Act and the Rules made thereunder, and tq seize, detain or remove any or all the petrol, petroleum or mixture in respect of which in his opinion an offence under this Act has been committed.(2)The provisions of the Code of Criminal Procedure, 1898, relating to searches shall, so far as they are applicable, apply to searches by officer under this Act.
