69A. [ Power of Collector or Magistrate to arrest or search without issuing a warrant. [Section 69A inserted by section 30 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).]
- The Collector, or any Magistrate empowered to try offences punishable under this Act, may at any time-(a)arrest, or direct the arrest in his presence of, any person for whose arrest he is competent at the time and in the circumstances to issue a warrant under section 68, or(b)search, or direct a search to be made in his presence of, any place for the search of which he is competent to issue a search-warrant under section 69.]
