Section 53 in The United Provinces Excise Act, 1910
53. Power of Collector or officer of the Excise Department to search without warrant.
(1)Whenever a Collector or an officer of the Excise Department not below such rank as the State Government may prescribe or a police officer not below the rank of [Sub-Inspector] [Substituted by U.P. Act 9 of 1978, Section 9 (w.e.f. 24-4-1978), for the words 'an officer in-charge of the Police Station'.] has reason to believe that an offence punishable under [Section 60, Section 60-A] [Substituted 'Section 60' by U.P. Act No. 4 of 2018, dated 5.1.2018], Section 61, Section 62, Section 63, or Section 65 has been, is being, or is likely to be committed in any place, and that a search warrant cannot be obtained without affording the offender an opportunity of escape or of concealing evidence of the offence, he may, at any time by day or night, enter and search such place :Provided that any officer other than a Collector taking action under this sub-section shall before entering such place record the grounds of his belief as aforesaid.Further powers of seizures, detention, search and arrest. - (2) The Collector or other officer as aforesaid may seize anything found in such place which he has reason to believe to be liable to confiscation under this Act, and may detain and search and, if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of such offence as aforesaid.
