Section 4(1) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(1)Any excise officer, not below the rank of [Prohibition and Excise Sub-Inspector] [Substituted by G.O.Ms.No.236, Revenue (Excise II) Department, dated 15.12.2015.], [xxx] [Omitted by G.O.Ms.No.236, Revenue (Excise II) Department, dated 15.12.2015.] shall have power to enter and inspect at any time, by day or by night, any place or premises, where he has reason to believe that an offence under this Act has been, is being, or is likely to be committed, and may seize and detain any article or thing which he has reason to believe to be liable to confiscation under this Act.
