67. Power to arrest without warrant, to seize articles liable to confiscation, and to make searches.
- Any of the following persons, namely,-(a)any officer of the [Excise and Salt, Police, Customs] [Substituted by section 2 of, and the First Schedule to, the Bengal Repealing and Amending Act, 1938 (Bengal Act No. 1 of 1939) for the words Excise, Police, Salt, Customs, Opium.] or Land-revenue Department, or(b)any person empowered by the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] in this behalf, by notification, may, subject to any restrictions prescribed by the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] by rule made under section 85,(i)arrest without warrant any person found committing an offence punishable under section 46, [section 46A, section 46AA,] [Substituted by section 17 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the word, figures and letter section 46A, which were earlier inserted by section 14 of the Bengal Excise (Amendment) Act, 1979 (West Bengal Act No. 12 of 1979).] section 48, section 52 or section 53; and(ii)seize and detain any article which he has reason to believe to be liable to confiscation under this Act or any other law for the time being in force relating to the excise-revenue; and(iii)detain and search any person upon whom, and any vessel, raft, vehicle, animal, package, receptacle or covering in or upon which, he may have reasonable cause to suspect any such article to be.
