The Commissioner, Collector or any officer duly empowered in this behalf may—(a)seize in any open place, or in transit, any opium, or instrument of smoking, or any apparatus used in the preparation of opium for smoking purposes, which he has reason to believe to be liable to confiscation under this Act and also any document or other article which he has reason to believe may furnish evidence of the commission of an offence under this Act;(b)detain and search any person whom he has reason to believe to have committed an offence punishable under this Act, and if such person has in his possession any opium or instrument of smoking or any apparatus used in the preparation of opium for smoking purposes, arrest him.
