51. Powers of Abkari Inspector to cause attendance of witnesses before Magistrate.
- When an Abkari Inspector forwards in custody any person accused of an offence under this Act to the Magistrate having jurisdiction to try the case or admits him to bail to appear before such magistrate, such officer shall exercise all the powers conferred by the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted for the words 'Code of Criminal Procedure, 1898' by Finance Act, 2002 (Act 7 of 2002) w.e.f. 1-4-2002.] on an Officer in charge of a police Station in respect to causing the appearance before such Magistrate of such persons acquainted with the facts and circumstances of the case as he considers it necessary that such Magistrate shall examine as witnesses for the prosecution of such case.
