19A. [ Power to search. [Inserted by U.P. Act XXV of 1953.]
- Whenever the Collector or any officer of the Excise Department authorised in that behalf by the State Government, or a police officer not below the rank of an officer-in-charge of a police station has reasonable grounds for believing that an offence punishable under this Act has been or is being committed in any place and anything necessary for purposes of investigation into the offence may be found in any place within the limits of his territorial jurisdiction and that such a thing cannot, in his opinion be, otherwise obtained without undue delay, he may after recording in writing the grounds of his belief cause search to be made of any such place].
