120. [ Power of entry and inspection. [This section was substituted for the original, by Bombay 22 of 1960, Section 79.]
- [(1)] The Director, Collector or any Prohibition Officer duly empowered in this behalf by the State Government, or any Police Officer may-(a)enter at any time by day or by night, any warehouse, godown, shop, premises, house, building, vessel, vehicle or enclosed place in which he has reason to believe that any intoxicant, hemp, mhowra flowers, molasses, material or article liable to confiscation under this Act is manufactured, kept or concealed or that any still, utensil, implement or apparatus is used, kept, or concealed for the purpose of manufacturing any intoxicant contrary to the provisions of this Act;(b)in case of resistance break open any door and remove any other obstacle to the entry into any such warehouse, godown, shop, premises, house, building, vessel, vehicle or enclosed place;(c)seize any intoxicant, hemp, mhowra flowers, or molasses and any material used in the manufacture of any intoxicant and any still, utensil, implement, or apparatus and any other thing which he has reason to believe to be liable to confiscation under this Act and any document or other article which he has reason to believe may furnish evidence of the commission of any offence under this Act; [*] [The word 'and' was omitted by Gujarat 16 of 1964, Section 4 (1).](cc)[ destroy any earthen pot or other receptacle found hanging on a toddy producing tree, if he is satisfied that the person by whom or on whose behalf the pot or receptacle is so hung is not known or cannot be found and he has reason to believe that an offence specified in clause (c) or (d) of sub-section (1) of section 66 is committed; and] [This clause was inserted, by Gujarat 16 of 1964, Section 4(2).](d)detain and search and if he thinks proper arrest any person whom he has reason to believe to be guilty of any offence under this Act.](2)[ Whoever assaults or obstructs any officer or person with a view to preventing him from discharging his duties or exercising his powers under this Act, shall on conviction, be punished with imprisonment which may extend to five years and with fine which shall not be less than five lakh rupees] [Added by Gujarat Act No. 9 of 2017, dated 16.3.2017.]
