Section 70 in The Bihar and Orissa Excise Act, 1915
70. Power to arrest without warrant, to seize articles liable to confiscation and to make searches.
- Any of the following persons, namely :(a)any officer of the Excise, Police, Salt, Customs or Land Revenue Department; or(b)any person empowered by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] in this behalf, by notification;may, subject to any restrictions prescribed by the [State Government] [Substituted by A.L.O., 1950, for 'Provincial Government'.] by Rule made under Section 89-(i)arrest without warrant any person found committing an offence punishable under Section 47, Section 49, Section 55, or Section 56; and(ii)size and detain any article which he has reason to believe to be liable to confiscation, under this Act or any other law for the time being in force relating to the excise-revenue; and(iii)detain and search any person upon whom, and any vessel, raft, vehicle, animal, package, receptacle or covering in or upon which, he may have reasonable cause to suspect any such article to be.
