(2)Payment of compensation to persons improperly arrested. - Compensation may be granted by the Deputy Commissioner to persons-(a)improperly arrested and subsequently released by an Excise Officer under Section 38 of the Act, or(b)charged before a Magistrate with offences under the Act and acquitted by such Magistrate, under the same conditions prescribed for the grant of expenses to witnesses under the rules referred to in Rule 280 and shall be subject to the maximum prescribed by those rules for the grant of such expenses.
