(1)Any officer of the Government employed in the Excise, Police or Revenue Department of the State subject to such restrictions as may be prescribed and any other person duly empowered, may -(a)[ arrest without warrant any person for an offence punishable under section 27 or section 34 or section 35 or section 36 or section 37 or section 37A or section 40A or section 50 or section 50A] [Substituted by Act No.20 of 1994.];(b)Seize and detain any excisable or other article which he has reason to believe to be liable to confiscation under this Act, or any other law for the time being in force, relating to excise revenue; and(c)detain and search any person upon whom and any vessel, raft, vehicle, animal, package, receptacle or covering in or upon which, he may have reasonable cause to suspect any such article to be.
