46. Power of Excise commissioner or Magistrate to issue warrant for search or arrest
- The Excise Commissioner or a Magistrate, [or an Excise Officer duly empowered in this behalf] [Inserted by Rajasthan Act 28 of 1952.], having reason to believe that an offence under this Act has been, is being, or is likely to be, committed, may -(a)Issue a warrant for the search of any place in which he has reason to believe that any excisable article or any utensil implement, apparatus or materials in respect of which such offence has been is being or is likely to be committed are kept or concealed, and(b)issue a warrant for the arrest of any person whom he has reason to believe to have been engaged in the commission of any such offence.
