21. Arrest of offenders and seizure of contraband liquor and articles without warrant.
- Any Prohibition Officer or any Police Officer, [not below the rank of a Sub-Inspector] [Substituted by Act No.35 of 1995.],-(a)may arrest without warrant any person found committing an offence punishable under [section 7, section 7A, section 8 or section 9] [Substituted by Act No.35 of 1995.];(b)may seize and detain any liquor or other article which he has reason to believe to be liable to confiscation under this Act; and(c)may search any person, vessel, vehicle, animal, package, receptacle or covering, upon whom or in which, he may have reasonable cause to suspect any such liquor or other article or to be concealed.
