(a)When any Excise Officer not below the rank of Assistant Inspector requires the aid of any officer referred to in Section 50 of the Assam Excise Act, 2000, in making any arrest or search under the Act, he shall send a requisition which shall be in writing (if the exigencies of the occasion permit) stating the nature of the aid required and the reasons for which it is required:(i)if the aid of the police is required to the officer-in-charge of the police station within the limits of which the arrest or search is to be made, or(ii)if the aid of any other officer referred to in the said section is required to the nearest superior officer of the department or body which he serves; provided that in case of emergency such Excise officer may require aid from the nearest available officer.(b)if any officer to whom a requisition is sent or made under sub-rule (a) above feels unable to render the aid required, he shall forthwith inform the requiring officer of his reasons for withholding it, and shall, if necessary, refer to his immediate superior for instructions.(c)a village Gaon Burah is to aid as required by an Excise Officer in the matter of making any arrest, search or seizure or a distraint of movable property within the village for which he is appointed.
