(b)when such measures, weights and instruments have been so prescribed, shall, on the requisition of any [officer referred to in clause (a), clause (b) or clause (c) of section 66] [Substituted by section 15(2), ibid for the words Excise Officer duly empowered by the Collector in this behalf.], measure, weight or test any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] in his possession, at such time and in such manner as such officer may require.
