30A. [ Abkari officers to have similai powers of police officers for the purpose of investigation of offences. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]
- For the purpose of investigation of offences under this Act, the abkari officers shall have the same powers of investigation which the police officers have under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]
