39. Production of persons arrested or articles seized.
(1)Articles seized under this Act, and unless security for their appearance before the Collector be taken, persons arrested under the warrant of a Collector, shall be produced before such Collector.(2)Articles seized under the provisions of Section 33 or Section 36 and persons arrested under the said provisions by persons or officers not empowered to accept bail shall be produced before or forwarded to-(a)the Collector or other officer empowered under Section 37 to investigate the case; or(b)an Excise Officer empowered under Section 44 to accept bail; or(c)the officer-in-charge of the nearest police station, whoever is nearest.(3)When a person arrested is produced before an Excise Officer empowered under Section 44 to accept bail or before an officer-in-charge of a police station, such officer shall forward such person to, or take security for his appearance before, the Collector or other officer empowered under Section 37 to investigate the case.(4)When articles seized under this Act cannot be conveniently conveyed before the officer specified in sub-section (1) or sub- section (2), the person making the seizure shall keep them in some place of safety and forthwith report the seizure to such officer.
