Section 104(1) in The Karnataka Prohibition Act, 1961
(1)Any Prohibition Officer authorised by the State Government in this behalf or any Police Officer may,-(a)arrest without warrant any person whom he has reason to believe to be guilty of an offence under this Act;(b)seize and detain any intoxicant, hemp, mhowra flowers or molasses or other articles which he has reason to believe to be liable to confiscation or forfeiture under this Act.
