Section 12(2) in The Maharashtra Opium Smoking Act
(2)All warrants issued under sub-section (1), shall be executed in accordance with the provisions of the Code of Criminal Procedure, 1898, (V of 1898.) by a Police Officer or an officer of the Prohibition and Excise Department duly empowered in this behalf, or if the officer issuing the warrant deems fit, by any other person.
