Section 9 in The Assam Liquor Prohibition Act, 1952
9. Power to issue warrants.
(1)A District Magistrate or a Sub-divisional Magistrate or a Magistrate of the first class, or an Officer of the Excise Department not below the rank of a Superintendent specially empowered by the State Government on his behalf, may issue a warrant for the arrest of any person whom he has reason to believe to have committed an offence punishable under this Act or the rules thereunder, or for the search, whether by day or by night, of any building, vessel or place in which he has reason to believe any liquor, material, utensil, implement or apparatus, in respect of which an offence punishable under this Act has been committed, is kept or concealed.(2)The officer to whom a search warrant under sub-section (1) is addressed shall have all the powers of an officer under Section 10.
