Section 14(1) in The U.P. Sheera Niyantran Adhiniyam, 1964
(1)A police officer not below the rank of Sub-Inspector or an Excise Officer of or above the rank of Sub-Inspector (Excise) may-(a)enter and search at any time any premises in which he has reason to believe that any molasses in respect of which an offence punishable under this Act has been or is about to be committed is kept or concealed;(b)seize such molasses or any box, packet, receptacle, package or coverage containing such molasses and any books, accounts, documents or statements relating to transactions in such molasses; and(c)detain, search and arrest any person whom he has reason to believe to be guilty of any offence punishable under this Act.
