- If any Collector, or any Magistrate empowered to try offences punishable under this Act, upon information received, and after such enquiry (if any), as the thinks necessary, has reason to believe that any offence punishable under Section 46, Section 48, Section 52 or Section 53 has been, or is likely to be, committed or abetted.he may issue a warrant to search for-any document, material, still, utensil, implement or apparatus in respect of which the alleged offence has been, or is likely to be, committed or abetted; orany intoxicant which throws or is likely to throw any light on the alleged offence.
