- The [State] [Substituted by A.L.O. for the words 'His Majesty' .] Government may authorise any officer by name or by virtue of his office to enter and inspect, at any time by day or by night, any place where a licensed person carries on the operation of mixing petrol or petroleum with power alcohol, or where the mixture of petrol or petroleum with power alcohol is sold by any licensed person and to examine, test, measure or weight or any materials, vats, utensils, implements, apparatus, power alcohol, petrol, petroleum, or mixture of petrol or petroleum with power alcohol found in such place, and to see if the conditions of the licence granted to such person are being observed. Such officer may seize any measures weights or testing instruments which he has reason to believe to be false and take samples of power alcohol, petrol or petroleum or mixture of petrol or petroleum with power alcohol for testing.
