Section 8 in The Himachal Pradesh Excise Act, 2011
8. Power to enter and inspect.
- Any Excise Officer, not below such rank as the State Government may, by notification specify, -(a)enter and inspect, at any time by day or by night, any place in which any licensed manufacturer carries on the manufacture of or stores any liquor;(b)enter and inspect, at any time, any place in which any liquor is kept for sale by any person holding a license under this Act;(c)examine any accounts and registers, test, measure or weigh any materials, stills, utensils, implements, apparatus or testing instruments or liquor found in that place;(d)seize any accounts, register, measure, weights or testing instruments which he has reason to believe to be false or incorrect; and(e)seize any liquor which he has reasons to believe to be unaccounted for in the accounts and registers maintained by the licensee.
