Section 10 in The Dangerous Drugs (Manipur Amendment) Act, 1985
10. Amendment of section 30.
- The existing section 30 of the principal Act shall be re-numbered as sub-section (1) thereof and after that sub-section so re-numbered the following sub-section shall be added, namely:-"(2) For the purpose of section 53 of the Code of Criminal Procedure, 1973, any officer of the Excise Department who has been invested with the powers of an officer-in-charge of a police station under sub-section (1), shall be deemed to be a police officer not below the rank of Sub-Inspector.".
