Section 25 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
25. Power to require access to place, vessel or conveyance for inspection or examination of goods.
- Any officer not below the rank of an Excise Sub-Inspector may require any person who has the immediate possession, control and use of any land, building, enclosed place premises, vessel, conveyance or other place which he desires to search under these rules or any of denatured spirit preparation, denatured spirit manufactured or carried thereupon and therein to open or allow access to inspect or examine such places or conveyance or to open, unload, unpack or allow the inspection or examination of such goods.
