Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 162 in Instructions Relating to Liquor

162. Forms to be used in reporting cases.

- Every officer should be supplied with the following forms. Officers employed in warehouses have the powers of officers of their rank, and although it is desirable that they should pass on any information which they may receive to an executive officer, since their attendance at Court will interfere with their ordinary duties, they may use them in cases of emergency in which there is no time to communicate with another officer.
(1)Preliminary report to Collector, of arrest, seizure or search in Form No. 28 of Schedule XXXI (Section V-Miscellaneous).
(2)Report to Magistrate under the Excise or Opium Act in Form No. 29 of the Schedule mentioned above.
(3)Final report to Collector after disposal of a case under the Excise of Opium Act in Form No. 30 of the Schedule mentioned above.