- In Section 15 of the principal Act, -(i)after the word "opium" at the end of clause, (a) there shall be added the following words, namely :"any document or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act or under the Eastern Bengal and Assam Excise Act, 1910 (1 of 1910) or under the Dangerous Drugs Act, 1930 (Act 2 of 1930), and(ii)in clause, (b) for words " if such person has opium in his possession," the words "if the search confirms such belief" shall be substituted.
