Section 12 in Assam Ganja and Bhang Prohibition Act, 1958
12. Power of seizure and arrest in public places.
- Any officer of any of the Department referred to in Section 11 may within the prohibited area notified under this Act-(a)seize, in any public place or in transit, any ganja, bhang, material, utensil, implement or apparatus in respect of which he has reason to believe an offence punishable under this Act or the rules made thereunder has been committed, and, along with it any document or other article which may furnish evidence of the commission of the offence; and(b)detain, search and arrest any person whom he his reason to believe to have committed an offence against this Act relating to such ganja, bhang, material, utensil, implement or apparatus.
