Section 53(3) in Rules under the United Provinces Excise Act, 1910
(3)Under Section 50 of the Excise Act - (a) All officers of the Excise, Salt, Opium or Land Revenue Departments and all Police Officers including the provincial chaukidari force, town, village and road chaukidars, powers of arrest, seizure and detention in respect of offences punishable under Section 60 (a), (g) or (j).(b)All officers of the Excise, Salt, Opium or Land Revenue Departments in receipt of a salary of over 20 rupees a month, all Police Officers in-charge of stations and Police Officers of or above the rank of Sub-Inspector, similar powers in respect of offences punishable under Section 60 (b), (c), (d), (f) or (i), or under Section 62 or 63.(c)All officers of the Excise Department of and above the rank of Excise Inspector similar powers in respect of offences punishable under Section 65.
