(1)Any Prohibition or Excise Officer not below the rank of an Excise Sub-Inspector, may, as regards offences under Section 27, Section 34, Section 35, Section 36, Section 37 or Section 37-A or Section 40-A exercise within such area as may be notified in this behalf, powers conferred on an officer in-charge of a police station by the provisions of the Code of Criminal Procedure, 1973 :Provided that any such power shall be subject to such restrictions and modifications, as may be prescribed.
