Section 9 in The East Punjab Molasses (Control) Act, 1948
9. Power of entry and seizure. - [(1) Any officer, duly empowered by the Controller in this behalf may -
(a)search at any time any premises or a vehicle in which he has reason to believe that any molasses, in respect of which any contravention under this Act or any rule or order made thereunder, has been, or is about to be, committed, are kept, cancealed or carried; and(b)seize such molasses and any box, receptacle, package of covering containing such molasses.](2)All searches made under this section shall be in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898).
