- [(1)] [Original section 78 renumbered as sub-section (1) of that section by section 17 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).] When any Excise Officer below the rank of Collector, or any officer in charge of a police-station, makes, or receives information of, any arrest, seizure or search under this Act, he shall, within twenty-four hours thereafter, make a full report of all the particulars of the arrest, seizure or search, or of the information received, to the Collector, and to the Excise Officer (if any) empowered under section 73, sub-section (2), within the local limits of whose jurisdiction the arrest, seizure or search was made.(2)[ Upon receipt of the report under sub-section (1), the Collector may, without the order of a Magistrate having jurisdiction to try the case and before any report is submitted to such Magistrate under sub-section (4) of section 74, pass such order as he may deem fit for the custody of the intoxicants and other articles, if any, seized under this Act.] [Sub-section (2) inserted by section 17 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).]
