- If a Magistrate of the first class upon information received and after such enquiry (if any) as he considers necessary has reason to believe that the smoking of opium is going on or is permitted in any place or that any place is used for the purposes of an opium smoking assembly he may after recording his reasons issue a warrant to an Officer of the Excise department not below the rank of a Sub-Inspector or of the Police Department not below the rank of a Sub-Inspector or officer-in-charge of a Police Station authorising him-(a)to enter such place by day or night with any person whose assistance such officer may consider necessary ;(b)to search all parts of such place in which such officer has reason to believe that any opium or any apparatus for the preparation of opium or for opium smoking is concealed and all or any person whom he may find in such place ;(c)to arrest any person found in such place whom he has reason to believe to be guilty of an offence under this Act;(d)to seize all opium and apparatus for opium smoking or for the preparation of opium which may be found is such place.
