- Any Excise Officer empowered under Section 37(2) of the Act may, by order in writing, summon any person being within the limit of his jurisdiction, to appear before him who from the information given or otherwise by such person, appears to be acquainted with the facts and circumstances of the case; and such persons shall attend as so required :Provided that no male person, under the age of fifteen years or woman shall be required to attend at any place other than the place in which such male person or woman resides.(6)Rewards
