(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).]
