- Subject to such conditions, if any, as the State Government may, by notification prescribe, every officer employed in the Police, Salt and Customs Departments, every officer employed by a body of Port Commissioner, every village chaukidar, and within such areas as the State Government may, by notification, direct, such officers of the Land Revenue Department, as may be specified in such notification, shall be bound-(a)to give immediate information to an Excise Officer of all breaches or any of the provisions of this Act which may come to his knowledge ; and(b)to aid an Excise Officer reasonably demanding his aid in the due carrying out of any of the provisions of this Act.
