(1)When any Excise Officer not below the rank of Sub-Inspector requires the aid of any officers referred to in Sub-section (1) of Section 75, in making any. arrest or search under the Act, he shall send-(a)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(b)if the aid of any other officer referred to in the said sub-section is required, to the nearest superior officer of the department or body which he serves.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.(2)If any officer to whom a requisition is sent under Sub-rule (1) feels unable to render the aid required, he shall forthwith inform the officer, who sent to requisition of his reasons, for which holding it, and shall, if necessary, refer to his immediate superior for instructions.
